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

State of Nagaland - Subsection

Section 10(1) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982

(1)After examining the claims, the Commissioner shall fix a certain date on or before which every claimant shall file proof of his claim or be excluded from the benefit of disbursements made by the Commissioner.