Section 10(2) in The Maharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982
(2)Notwithstanding anything contained in sub-section (1), any liability accruing or arising as a result of continuance of any employee of a Company in the service of the Corporation under this section, shall be borne by the Corporation only in respect of any period on and after the date of taking over of the management of the undertaking under section 18FA of the Industries (Development and Regulation) Act, 1951.
