Section 25(2) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
(2)The liability assumed by the State Government under sub-section (1) shall be discharged by payment of the amount of the liability in negotiable bonds redeemable after the expiry of ten years and carrying simple interest at the rate of seven and a half per cent per annum with effect from the appointed day. .
