8. If the Government does not serve a purchase notice in accordance with the last preceding clause, then all the terms and conditions of this Agreement shall continue in force subject to the following modifications;
(a)(i)The Government shall pay to the Company in sterling in London such sums as may from time to time be necessary to redeem the second Debenture-stocks of the Company on their due dates;(ii)After the second Debenture-stocks have been redeemed as aforesaid the Company shall from time to time until the undertaking is vested in the Government pay to the Government sums equal to the interest which would have been payable on such Debenture-stocks had the same not been redeemed.(b)(i)The Government shall on giving two years’ notice to the Company be entitled to acquire the undertaking on the 1st day of January of any subsequent year and such date shall be the purchase date.(ii)In the event of the undertaking being acquired in pursuance of a notice under this clause there shall be deducted from the sum payable under clause 7(2)(a)(i) hereof any sums which may have been paid by the Government in pursuance of paragraph (a)(i) of this clause.
