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[Cites 0, Cited by 0] [Section 10] [Entire Act]

British India - Subsection

Section 10(1) in British India Corporation Limited (Acquisition of Shares) Act, 1981

(1)After examining the claims, the commissioner shall fix a certain date on before which every claimant shall file the proof of his claim of be excluded from the benefit of the disbursements made by the commissioner.