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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(6)(b) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971

(b)Such corporation or company shall credit the sums so transferred to the appropriate funds or if any part of the sums is payable to the employee directly, such part shall be paid to him directly.