Section 4(5) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
(5)Any license or other instrument granted to the Company in relation to any undertaking which has vested in the Central Government under section 3, at any time before the appointed day and in force immediately before that day, shall continue to be in force on and after such day in accordance with its tenor in relation to, and for the purposes of, such undertaking and on from the day of vesting of such undertaking under section 6 in the Cement Corporation, that Corporation shall be deemed to be submitted in such license or other instrument as if such license or other instrument had been granted to the Cement Corporation and that Corporation shall hold it for the remainder of the period for which that Company would have held it under the terms thereof.
