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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984

(2)If, on examination of the claims against the Company, the Commissioner is of opinion that the amount paid to him under this Act for payment to that Company is not sufficient to meet the liabilities specified in any lower category, he shall not be required to examine any claim in respect of such lower category.