Section 4(6) in The Jayanti Shipping Company (Acquisition Of Shares) Act, 1971
(6)Notwithstanding anything contained in this section, a shareholder may, before the expiry of three months from the appointed day (or within such further time, not exceeding three months, as the Central Government may, on the application of the shareholder, allow) make an application in writing to the Central Government for--(a)the full payment of the compensation payable to him, if the compensation payable to him does not exceed rupees two lakhs; or(b)an interim payment of an amount equal to seventy-five per cent, of the face value of the shares in respect of which compensation is payable to him, or rupees two lakhs, whichever is greater, if the compensation payable to him exceeds rupees two lakhs, indicating in such application whether the payment is desired in cash or in securities specified in sub-section (2), or in both.
