Section 17 in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986
17. Claim to be made to the Commissioner.
- Every person having a claim against the owner of the sick textile undertaking shall prefer such claim before the Commissioner within thirty days from the specified date:Provided that, if the Commissioner is satisfied that the claimant was prevented by sufficient cause from preferring the claim within the said period of thirty days, he may entertain the claim within a further period of thirty days but not thereafter.
