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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010

(1)On account of the taking over the management of the undertaking, which has been declared as sick by the Board for Industrial and Financial Reconstruction (BIFR), shall be given an amount of rupees one thousand per annum on the deprivation of its management for a period commencing from the appointed day up to the date on which the management of the sick undertaking has been taken over by the State Government.