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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(3) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010

(3)Any claimant who fails to file the proof of his claim within the time specified by the Commissioner shall be excluded from the disbursement made by the Commissioner.