Section 30(2)(a) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

(a)the time within which, and the manner in which, an intimation shall be given to the Commissioner under sub-section (3) of section4;

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