Section 8(2) in Braithwaite And Company (India) Limited (Acquisition And Transfer Of Undertakings) Act, 1976
(2)In consideration of the retrospective operation of the provisions of sections, 3, 4 and 5, there shall also be given, in cash, by the Central Government to the Company, an amount equal to an amount calculated at the rate of rupees fifty thousand per annum for the period commencing on the appointed day and ending on the date of promulgation of the Ordinance.
