Section 8(4) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980
(4)For the removal of doubts, it is hereby declared that the liabilities of the Company, in relation to its undertakings, shall be met , in accordance with the rights and interests of the creditors of the Company, from the amounts due to the Company under sub-section (1) and sub-section (2).
