Section 24 in Sick Textile Undertakings (Nationalisation) Act, 1974
24. Disbursement of money by the Commissioner to claimants.
- After admitting a claim under this Act, the amount due in respect of such claim shall be credited by the Commissioner to the relevant fund or be paid to the person or persons to whom such sums are due and on such credit or payment the liability of the owner in respect of such claim shall stand discharged.
