Section 5(3)(c) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.

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Union of India - Subsection

Section 5(3)(c) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.

(c)no liability incurred by the Company before the 1st day of April, 1983, for the contravention of any provision of law for the time being in force, shall be enforceable against the Central Government, or, where the undertakings of the Company are directed, under section 6, to vest in an existing Government company, or become transferred, by virtue of the provisions of section 7, to a new Government company, against such Government company.,

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Union of India - Subsection

Section 5(3)(c) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.