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

State of Uttar Pradesh - Subsection

Section 21(1) in Swadeshi Cotton Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1986

(1)After examining the claims against the Company with reference to the priorities set out in the Schedule, the Commissioner shall fix a date on or before which every claimant shall file the proof of his claim.