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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(3) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971

(3)The fleet operator shall not destroy any document as is referred to in subsection (2), but shall hand over to the Government on the notified date all such documents and also such other documents as are necessary for ascertaining the terms of employment of the staff and for determining the compensation payable for the acquired property under this Act.