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Union of India - Section

Section 20 in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985

20. Disbursement of money by the Commissioner.

After admitting a claim against a tea company 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 such tea company in respect of such claim shall stand discharged.