Section 22 in The Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984
22. Disbursement of money by Commissioner.
- After admitting a claim under this Act, the amount due in respect of such claim shall be paid by the Commissioner to the person or persons to whom such amount is due, and on such payment, the liability of each of the two companies in respect of such claim shall stand discharged.
