Section 8(2) in The Bist Industrial Corporation, Limited (Acquisition of Undertaking) Act, 1970
(2)The said balance of the amount of compensation shall be paid into court to the credit of the Company within six months from the date on which the property, books, documents or other papers referred to in Section 5, are duly delivered or the date on which the particulars referred to in Section 6 are duly delivered whichever be later (hereinafter in this section referred to as the said date) and any difference or dispute about the said date shall be decided by the court.
