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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Hind Cycles And Sen-Raleigh Limited (Nationalisation) Act, 1980

(3)The amount determined in accordance with the provisions of sub-section (1) and (2) shall be given by the Central Government to the two companies in addition to the amount specified in First Schedule.