Section 4(2) in Assam Sillimanite Limited (Acquisition And Transfer Of Refractory Plant) Act, 1976
(2)Where an order for vesting of the Refractory Plant in a Government company is made under sub-section (1), all the rights and obligations of the Central Government in relation to the Refractory Plant shall, on and from the date of such vesting, be deemed to have become the rights and obligations, respectively, of the Government company.
