Section 18(2) in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
(2)Not less than fourteen days' notice of the date so fixed shall be given by advertisement in one issue of any daily newspaper in the English language having circulation in the major part of the country and in one issue of any daily news paper in such regional language as the Commissioner may consider suitable, and every such notice shall call upon the claimant to file the proof of his claim with the Commissioner within the period specified in the advertisement.
