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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980

(1)After examining the claims with reference to the priorities set out in the Schedule II, the Commissioner shall fix a certain date on or before which every claimant shall file the proof of his claim, or be excluded from the benefit of the disbursements made by the Commissioner.