Section 15(1) in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986
(1)The State Government shall, within ninety days from the specified date, pay in cash to the Commissioner, for payment to the owner of the sick textile undertakings, an amount equal to the amount specified against the sick textile undertakings in the First Schedule after deducting therefrom the amount paid under section 24 and shall also pay to the Commissioner such sums as may be due to the owner of the sick textile undertaking under section 8.
