Section 7(1) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
(1)For the transfer to, and vesting in, the Central Government, under section 3 of the Amritsar Oil Works and the right title and interest of the Amritsar Sugar Mills Company in relation to that Works, there shall be given by the Central Government to the Amritsar Sugar Mills Company, in cash and in the manner specified in CHAPTER VI, an amount equal to a sum of sixty-four lakhs, forty-eight thousand, nine hundred and forty-four rupees and sixty-five paise.
