(2)Out of the compensation to be given to each of the existing air companies under this Act, there shall be paid in cash¬-(a)ten per cent. of the amount of compensation payable to each of such companies (which percentage shall be uniformly applicable to all existing air companies); or(b)the amount borrowed by any such company from any bank and outstanding on the 31st day of December, 1952, or on the appointed date, whichever amount is less; or(c)an amount equal to the cash of any such company, including cash in deposit with a bank, which has vested in the Corporation under this Act, whichever of the amount specified in clauses (a), (b) and (c) is the greatest.
