Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] Union of India - Subsection Section 20(1) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981 (1)After examining the claims with reference to the priorities set out in the Schedule, the Commissioner shall fix the proof of his claim.
