Section 16(1) in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980
(1)The Central Government shall, within thirty days from the 23.3.91 (i) clause (a) of sub-section (1) of section 16; and (ii) for clause (b) of sub-section (I) of section 16, in so far as it relates to the amount specified in sub-section (I) of section 9. specified date, pay in cash to the Commissioner, for payment to the Company,-(a)an amount equal to the amount specified in section 8, and(b)an amount equal to the amounts payable to the Company under section 9.
