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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in S.K.V.A. Co-operative Pharmacy and Stores (Acquisition and Transfer of Undertaking) Act, 1976

(2)The amount payable under sub-section (1) shall be paid by the District Collector, Trichur, in cash, Within a period of three months from the appointed day.Provided that if the amount is not paid within the period aforesaid, the District Collector shall pay interest on the amount at the rate of four per cent per annum from the date of expiry of the said period