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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1) in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986

(1)If out of the monies paid to him in relation to the specified textile undertaking, there is a balance left after meeting the liabilities as specified in Second Schedule, the Commissioner shall disburse such balance to the owner of such specified textile undertaking.