Section 33(2)(a) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

(a)the time within which, and the manner in which, an intimation referred to in sub-section (3) of section 4 shall be given to the Commissioner;

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