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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(3) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010

(3)The amounts determined in relation to this textile company in accordance with the provisions of sub-sections (1) and (2) shall be given by the State Government to the textile company in addition to the amount specified in the First Schedule against that company.