Section 7(2)(b) in The Asian Refractories Limited (Acquisition Of Undertaking) Act, 1971

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(b) in The Asian Refractories Limited (Acquisition Of Undertaking) Act, 1971

(b)the balance of the amount of compensation shall be deposited in Court by the Central Government in ten equal annual instalments, the first of which shall become due on the date on which a period of one year expires from the appointed day and the subsequent instalments shall become due accordingly; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 7(2)(b) in The Asian Refractories Limited (Acquisition Of Undertaking) Act, 1971