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[Cites 0, Cited by 0] [Section 10] [Entire Act]

British India - Subsection

Section 10(4) in British India Corporation Limited (Acquisition of Shares) Act, 1981

(4)the commissioner shall after such investigation as may in his opinion, be necessary and after giving the company an opportunity of refuting the claim and after giving the claimant a reasonable opportunity of being heard, in writing,admit or reject the claim in whole or in part.