Section 8(2) in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976
(2)The amount specified in section 7, and the amount determined under sub-section (1), shall carry simple interest at the rate of four per cent.per annum for the period commencing on the date of promulgation of the Ordinance and ending on the date on which payment of such amount is made by the Central Government to the Commissioner.
