Section 20(2) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(2)Before issuing the certificate referred to in sub-section (1) the [Chairman-cwm-Managing Director] [In Section 20 for the words 'Managing Director' the words 'Chairman-cum-Managing Director' substituted vide Act No. 16 of 1981 and repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.] shall make an application to such officer, unconnected with the business of the Corporation, as may be empowered by the Government in this behalf, and that officer shall by an order determine the amount due to the Corporation after giving an opportunity of being heard to the person concerned and communicate the same to the Managing Director.
