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[Cites 0, Cited by 1] [Section 8(1)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1)(b) in The Oriental Gas Company Act, 1960

(b)in the case of acquisition of the undertaking of the Company, the compensation payable by the State Government shall be a sun representing eight times the average net income of the undertaking of the Company over a period of five complete years preceding the year in which the undertaking of the Company has been transferred to the State Government under clause (a) of section 4 for the purpose of management and control.