Section 15(1)(a) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986

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State of Maharashtra - Subsection

Section 15(1)(a) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986

(a)an amount equal to the amount specified in section 7, after deducting therefrom any amount paid under clause (Id) of sub-section (4) of section 12; and

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State of Maharashtra - Subsection

Section 15(1)(a) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986