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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in Coal Mines (Nationalisation) Act, 1973

(2)Where a claim is made under sub-section (1), the Commissioner shall determine the extent of the deficiency and shall, after such determination, deduct in the first instance, out of the amount paid to him under section 8, a sum equal to the extent of the deficiency determined by him under this sub-section.