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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Nagaland - Subsection

Section 10(2) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982

(2)Not less than fourteen days' notice of the date so fixed shall be given by advertisement in one issue of the newspaper in the English language as the Commissioner may consider suitable, and every such notice shall call upon the claimant to file the proof of his claim with the Commissioner within the time specified in the advertisement.