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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Nagaland - Subsection

Section 10(4) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982

(4)The Commissioner shall, after such investigation as may, in his opinion, necessary, and after giving the Company an opportunity of refusing the claim and after giving the claimant a reasonable opportunity of being heard, in writing, admit or reject the claim in whole or in part.