Section 4(3)(b) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(b) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

(b)If, on the appointed day, any cause of action is existing against the old company in relation to the undertaking referred to in section 3, such cause of action may, as from that day, be enforced against the Central Government or, on the transfer of the undertaking to the new company, against the new company.

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Union of India - Subsection

Section 4(3)(b) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972