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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(4) in West Bengal Cold Storage (Licensing and Regulation) Act, 1966

(4)In case of any dispute between the licensee and the hirer as to the amount of compensation to be paid. the Licensing Officer shall settle the dispute as expeditiously as possible and shall also make an order determining the amount of compensation payable by the licensee who shall make payment of the compensation to the hirer within two months from the date of the order, whether any claim against insurance of any, is settled or not.