Section 22 in The National Iron And Steel Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
22. Disbursement of money by Commissioner to claimants. -
After admitting a claim under this Act, the amount due in respect of such claim shall be paid by the Commissioner to the person or persons to whom such amount is due, and, on such payment, the liability of the Company in respect of such claim shall stand discharged.
