Section 27(b) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(b)such person or any person authorised by him for this purpose shall, until alternative arrangements have been made by the Government or, as the case may be, such Government company, continue to be authorised to operate, in relation to the undertaking any account of the undertaking in any bank as if such person or the person authorised by him had been authorised by the Government or such Government company to operate such account.
