Section 20 in The Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984
20. Examination of claims.
(1)On receipt of the claims made under section 18, the Commissioner shall arrange the claims in the order of priorities specified in the Second Schedule and examine the same in accordance with such order.(2)If, on examination of the claims, the Commissioner is of opinion that the amount paid to him under this Act is not 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.
