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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(3)(b) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986

(b)No award, decree or order of any court, tribunal or other authority in relation to the mills passed after the appointed day in respect of any matter, claim or dispute in relation to any matter not referred in sub-section (2), which arose before that day, shall be enforceable against the Government or where the mills is directed under section 8 to vest in the Company, against the Company.