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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.

(3)Save as otherwise provided in the Act, the liabilities of the Company in respect of any transaction prior to the 1st day of April, 1983, which have not been discharged or before the specified date, shall be the liabilities of the Company.