(3)Every member or creditor (including a debenture holder) of each of the companies before the amalgamation shall have, as nearly as may be, the same interest in or rights against the company resulting from the amalgamation as he had in the company of which he was originally a member or creditor; and to the extent to which the interest or rights of such member or creditor in or against the company resulting from the amalgamation are less than his interest in or rights against the original company, he shall be entitled to compensation which shall be assessed by such authority [as may be prescribed and every such assessment shall be published in the Official Gazette] [ Substituted by Act 35 of 1985, Section 3, for " as may be prescribed" (w.e.f. 24.5.1985).].The compensation so assessed shall be paid to the member or creditor concerned by the company resulting from the amalgamation.[(3A) Any person aggrieved by any assessment of compensation made by the prescribed authority under sub-section (3) may, within thirty days from the date of publication of such assessment in the Official Gazette, prefer an appeal to the [Tribunal] [ Inserted by Act 35 of 1985, Section 3 (w.e.f. 24.5.1985).][and thereupon the assessment of the compensation shall be made by the [Tribunal] [ Inserted by Act 35 of 1985, Section 3 (w.e.f. 24.5.1985).].] [ Substituted by Act 31 of 1965, Section 51, for certain words (w.e.f. 15.10.1965).]
