Section 8(1) in Aluminium Corporation Of India Limited (Acquisition And Transfer Of Aluminium Undertaking Act, 1984
(1)For the deprivation of the Company of the management of the aluminium undertaking, there shall be given by the Central Government to the Company, in cash, an amount calculated at the rate of rupees two thousand five hundred per mensem for the period commencing on the date on which the management of the Aluminium undertaking was taken over in pursuance of the orders made by the Central Government under the provisions of the Industries (Development and Regulation) Act, 1951 and ending on the appointed day.
