Section 15(1) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980
(1)The Central Government or the Government company, as the case may be, shall be entitled to receive up to the specified date, to the exclusion of all other persons, any money due to the Company, or the Government company, and realised after the appointed day notwithstanding that the realisation pertains to a period prior to the appointed day.
