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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in Bengal Chemical And Pharmaceutical Works Limited (Acquisition And Transfer of Undertakings) Act, 1980

(3)The amount determined in accordance with the provisions of sub-section (1) and (2) shall be paid by the Central Government to the Company in addition to the amount specified in section 8.