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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1) in The Shivraj Fine Art Litho Works (Acquisition And Transfer Of Undertaking) Act, 1984

(1)If, out of the monies paid to him in relation to the undertaking, there is a balance left after meeting the liabilities as specified in the Schedule, the Commissioner shall disburse such balance to the proprietors.