Section 4(4) in The Oil And Natural Gas Commission (Transfer Of Undertaking And Repeal) Act,1993
(4)Any proceeding or cause of action pending or existing immediately before the appointed day by or against the Commission in relation to its undertaking may, as from the appointed day, be continued and enforced by, or against the Corporation as it might have been enforced by or against the Commission, if this Act had not been in force, and shall cease to be enforceable by or against the Commission.
