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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.

(4)The Commissioner shall , after such investigation as may, in his opinion, be necessary and after giving the Company an opportunity of refuting the claim and after giving the claimant a reasonable opportunity of being heard by order in writing, admit or reject the claim in whole or in part.