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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(b) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.

(b)where the undertakings of the Company become transferred by virtue of the provisions of section 7, to a new Government company, of that new Government company, and shall be discharged by such Government company as and when the discharge of such liability becomes due.