Section 16(1) in The Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984
(1)The Central Government shall, within thirty days from the specified [date] [1.12.1984: Vide Notification. No. S.O.(E), dt. 30.12.1984 : 1.4.1985: Vide Notification. No. S.O. 24 (E), dt. 17.1.1985.], pay in cash to the Commissioner, for payment to each of the two companies,-(a)an amount equal to the amount specified against the name of such company in the First Schedule; and(b)an amount equal to the amounts payable to each of the two company in the First schedule; and
