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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986

(2)The amount representing interest calculated at the rate specified in subsection (1) shall be given by the State Government to the proprietors in addition to the amount specified in section 7.