Section 8 in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986
8. Payment of further amount.
(1)In consideration of retrospective operation of the provisions of sections 3, 4 and 5, there shall be given, in cash by the State Government to the owner of every sick textile undertaking, the management of which was taken over by the Central Government an amount equal to an amount calculated at the rate of one thousand rupees per month for the period commencing on the appointed day and ending on the date on which the Gujarat Sick Textile Undertakings (Nationalisation) Ordinance, 1986 (Gujarat Ordinance 7 of 1986), was first published in the Official Gazette.(2)In addition to the amount referred to in section 7 there shall be given by the State Government, in cash, to the owner of the sick textile undertaking; simple interest at the rate of 4 per cent, per annum on the said amount for the period commencing on the appointed day and ending on the date on which payment of such amount is made by the State Government to the Commissioner.
