Section 4(c) in The Technicians' Studio Private Limited Act, 1980
(c)all contracts, assurances of property, agreements, settlements or awards, decrees and orders of any Court or Tribunal or other instruments in force in relation to the Company immediately before the appointed day shall remain suspended and all rights, privileges, obligations and liabilities accruing or arising thereunder before the said date shall remain suspended or shall be enforceable with such modifications and in such manner as may be specified in the notification;
