Section 7 in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982
7. Payment by the State Government to the Commissioner.
(1)The State Government shall, within 30 days from the specified date, pay in cash to the Commissioner for payment to the shareholders of the Company-(a)an amount equal to the amount payable under sub-section (1) of Section 5, and(b)an amount equal to the amount determined under sub-section (2) of Section 5.(2)A deposit account shall be opened by the State Government in favour of the Commissioner, and every amount paid under this Act, to the Commissioner shall be deposited by him to the credit of the said deposit account shall be operated by the Commissioner.(3)The interest accruing on the amount standing to the credit of the deposit account referred to in sub-section (2) shall ensure to the benefit of the shareholders of the Company.
