Section 6(2) in Calcutta Tramways Company (Acquisition of Undertaking) Act, 1976
(2)For the avoidance of doubts, it is hereby declared that the liabilities of the Company in relation to its undertaking which has vested in the State Government [under sub-section (1) of section 3], shall be met from the amount referred to [in sub-section (1) of this section].
