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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(b) in The Jaora Sugar Mills Tatha Seth Govindram Sugar Mills (Upkramon Ka Arjan Aur Antaran) Adhiniyam, 1984

(b)no award, decree or order of any Court, tribunal or other authority in relation to the undertakings of the company, passed after the appointed day, in respect of any matter, claim, cause of action or dispute which in each case arose before that day, shall be enforceable against the State Government, or, where the undertakings of the company are directed, under Section 6, to vest in a Government company, against such Government company.