Section 16(2) in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985
(2)[ Notwithstanding anything contained in sub-section (1), all the claims preferred before the Commissioner after the period or the further period specified in that sub-section but on or before the 27th day of July, 1989, shall be deemed to have been validly preferred.] [Inserted by Section 2 Act 56 of 1991 ]
