Section 11(2) in Kerala Cashew Factories (Acquisition) Act, 1974
(2)The moneys which stand transferred, under sub-section (1), to the Government or the Corporation or the Federation or a workers' co-operative society or an institution shall be dealt with by the Government or the Corporation or the Federation or the workers' co-operative society or the institution, as the case may be in such manner as may be prescribed.)
