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

State of Kerala - Subsection

Section 21(4) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010

(4)The Commissioner shall, after such investigation as may, in his opinion, be necessary and after giving owner of the sick textile undertaking an opportunity of refuting the claim and after giving the claimants a reasonable opportunity of being heard, in writing, admit or reject the claim in whole or in part