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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2) in The Shivraj Fine Art Litho Works (Acquisition And Transfer Of Undertaking) Act, 1984

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