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Union of India - Section

Section 5 in The Auroville Foundation Act, 1988

5. Central Government or Foundation to be liable for certain prior liabilities.

- Every liability in relation to any undertaking in respect of any period prior to the appointed day shall be enforceable against the Central Government and not against the Society, trust or body, or where the said undertakings are directed, under section 6, to vest in the Foundation, against the Foundation.