Section 5(1) in The Asian Refractories Limited (Acquisition Of Undertaking) Act, 1971
(1)Notwithstanding any decree, judgement or order of any court or anything contained in any other law for the time being in force, the Official Liquidator of the company or any other person, in whose possession or custody or under whose control the undertaking of the company or any part thereof may be, shall deliver possession of the undertaking of the company or such part thereof, as the case may be, to the Central Government forthwith.
