Section 15(1) in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976
(1)The Central Government shall, within thirty days from the specified date, pay in cash to the Commissioner, for payment to each of the two companies,-(a)an amount equal to the amount specified against the name of such company in the First Schedule; and(b)an amount equal to the amount payable to each of the two companies under section 8.
