Section 24 in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986
24. Payment of certain liabilities as an advance.
- Notwithstanding anything contained in Chapter V it shall be lawful for the State Government, or the Corporation if authorised by the State Government in that behalf, to make payment in respect of any of the liabilities specified in Category I in the Second Schedule as an advance subject to adjustment by way of further payment by the State Government or, as the case may be, the Corporation, or by way of refund by the person to whom the advance is made, after the claims made by the person to whom such advance is made in respect of such liabilities are either admitted or rejected by the Commissioner under Chapter V.
