Section 13(1) in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986
(1)The State Government shall, within ninty days from the specified date, pay in cash to the Commissioner for payment to the owner of the specified textile undertaking, an amount equal to the amount specified against the specified textile undertaking in First Schedule after deducting therefrom any amount paid under clause (b) of sub-section (4) of Section 11 and shall also pay to the Commissioner such sums as may be due to the owner of the specified textile undertaking under sub-section (2) of Section 7.
