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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.

(2)A deposit account shall be opened by the Central Government in favour of the Commissioner, in the Public Account of India, land every amount paid under this Act to the Commissioner shall be deposited by him to the credit of the said deposit account and the said deposit account shall be operated by the Commissioner.