Section 8(3) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
(3)For the removal of doubts, it is hereby declared that the liabilities of the Company in relation to its undertakings which have vested in the Central Government under section 3, shall be discharged from the amount referred to in section 7, and also from the amount determined under sub-section 91) in accordance with the rights and interests of the creditors of the Company.
