Section 12(3) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
(3)Where, under the terms of contract of service or otherwise, any person, whose services become transferred to the Central Government or the Cement Corporation by reason of the provisions of this Act, is entitled to any arrears of salary or wages or any payments for any leave not availed of or any other payment, not being payment by way of gratuity or pension, such person may enforce his claim against the Company, but not against the Central Government or the Cement Corporation.
