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

State of Kerala - Subsection

Section 20(2) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010

(2)If, on examination of the claims, the Commissioner is of the opinion that the amount paid to him under this Act is not sufficient to meet the liabilities specified in any lower category, he shall not be required to examine the liabilities in respect of such lower category.