Section 9(2) in The Textile Undertakings (Nationalisation) Act, 1995
(2)In addition to the amount referred to in section 8 there shall be given by the Central Government, in cash, to the owner of every textile undertaking, simple interest at the rate of four per cent per annum on the amount specified against such owner in the corresponding entry in column (4) of he First Schedule for the period commencing on the appointed day and ending on the date on which payment of such amount is made by the Central Government to the Commissioner.
