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

Union of India - Subsection

Section 19(2) in Transformer and Switchgear Limited (Acquisition and Transfer of Undertakings) Act, 1983

(2)If, on examination of the claims, the Commissioner is of opinion that the amount paid to him under this Act is no sufficient to meet the liabilities specified in any lower category, he shall not be required to examine the claims in respect of such lower category.