Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(4) in The Bhaskar Textile Mills (Acquisition and Transfer) Act, 1986

(4)The Commissioner shall, after such investigation, as may, in his' opinion, be necessary and after giving the owner of the textile undertaking 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.