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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3)(a) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010

(a)save as otherwise expressly provided in this section or in any other section of this Act, no liability, other than the liability specified in sub-section (2), in relation to the sick textile undertaking in respect of any period prior to the appointed day, shall be enforceable against the State Government or the State Textile Corporation;