Section 21 in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986
21. Disbursement of money by 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 amount is due and on such credit or payment, the liability of the proprietors in respect of such claim shall stand discharged.
