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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984

(2)If, out of the monies paid to him in relation to the Ganesh Flour Mills, there is a balance left after meeting the liabilities as specified in the Schedule, the Commissioner shall disburse such balance to the Company.