Section 21 in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
21. Disbursement of money by the Commissioner to claimants.-
After admitting a claim under this Act, the amount due in respect of such claim shall be paid by the Commissioner to the person or persons to whom such amount is due, and, on such payment the liability of the Company in respect of any claim relating to the undertakings of the Company shall stand discharged.
