Section 8(4) in The Bist Industrial Corporation, Limited (Acquisition of Undertaking) Act, 1970
(4)Any difference or dispute about the correctness of the deductions referred to in sub-section (1) shall be decided by the court and if the court finds that the amount deducted exceeds the amount actually due to the Slate Government, the State Government shall pay the difference together with interest as specified, in sub-section (3).
