Section 5(1) in The Maharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982
(1)Notwithstanding any judgement, decree or order of any court or anything contained in any other law for the time being in force, the Official Liquidator of the Company or any other person, in whose possession or custody or under whose control the undertakings of any Company or any part thereof may be, shall deliver possession of the undertakings of the Company or such part thereof as may be his possession, custody or control to the state Textile Corporation forthwith.
