Section 26 in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
26. Assumption of liability.
(1)Where any liability of the company arising out of any item specified in any category in Part I of the Second Schedule is not discharged fully by the Commissioner out of the amount to him under this Act, the Commissioner shall intimate in writing to the Government except of the liability which remain undischarged and that liability shall be assumed by the Government.(2)The Government may, by order, direct the existing, or new, Government company in which the undertaking become vested by virtue of any direction made under sub-section (1) of section 6 or declaration made under sub-section (1) of section 7, to take over the liability assumed by the Government under subsection (1) and, on receipt of such direction, it shall be the duty of such existing, or new, Government company, to discharge such liability.
