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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986

(1)After examining the claims with reference to the priorities, specified in the Schedule, the Commissioner shall fix a certain date on or before when every claimant shall file the proof of his claim.