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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(a) in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980

(a)save as otherwise expressly provided in this Act, no liability of Company in relation to its undertakings in respect of any period prior to the appointed day shall be enforceable against the Central Government, or, where the undertakings of the vest in an existing, or a new, Government company, against such Government company;