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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Puducherry - Subsection

Section 18(4) in Anglo-French Textiles Limited (Acquisition and Transfer of Textile Undertaking) Act, 1986

(4)The Commissioner shall, after such investigation as may, in his opinion, be necessary and after giving the owner of the textile undertaking an opportunity of refuting the claim and after giving the claimants a reasonable opportunity of being heard, in writing, admit or reject the claim in whole or in part.