Section 13(1)(c) in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(1)(c) in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980

(c)wrongfully removes or destroys any property forming part of the undertaking of the company or prefers any claim under this Act which he knows or has reasons to believe to be false or grossly inaccurate,

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State of West Bengal - Subsection

Section 13(1)(c) in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980