Section 7(5) in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
(5)All the liabilities and obligations, other than those vesting in the Government under sub-sections (1) and (3), shall continue to be the liabilities and obligations of the licensee, after the vesting date.Explanation. - All liabilities and obligations in respect of staff, taxes, provident fund, employees' state insurance, industrial disputes and all other matters, up to and including the vesting dale, shall continue to be the liabilities and obligations of the licensee, after the vesting date.
