Section 15(6) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
(6)(a)All sums deducted by the Government under sub-section (3) of section 8 shall stand transferred to the corporation or company referred to in sub-section (1).(b)Such corporation or company shall credit the sums so transferred to the appropriate funds or if any part of the sums is payable to the employee directly, such part shall be paid to him directly.
