Section 7(2) in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986
(2)In addition to the amount referred to in sub-section (1) there shall be given by the State Government, in cash, to the owner of every specified textile undertaking, simple interest at the rate of four percent per annum on the amount specified against such owner in the corresponding entry in column (4) of the First Schedule for the period commencing on the appointed day and ending on the date on which the payment of such amount is made by the State Government to the Commissioner.
