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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(6)(b) in The Jayanti Shipping Company (Acquisition Of Shares) Act, 1971

(b)an interim payment of an amount equal to seventy-five per cent, of the face value of the shares in respect of which compensation is payable to him, or rupees two lakhs, whichever is greater, if the compensation payable to him exceeds rupees two lakhs, indicating in such application whether the payment is desired in cash or in securities specified in sub-section (2), or in both.