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

State of Karnataka - Subsection

Section 20(1) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986

(1)On receipt of the claims made under section 18 the Commissioner shall arrange the claims in the order of priorities specified in the schedule and examine the same in accordance with such order.