LexSection 18 — Examination of claims.
The Bird and Company Limited (Acquisition and Transfer of Undertakings and Other Properties) Act, 1980
(1) On receipt of the claims made under section 16, the Commissioner shall arrange the claims in the order of priorities specified in the Schedule II and examine the same in accordance with such order of priorities. (2) If, on an examination of the claims, the Commissioner is of opinion that the amount paid to him under this Act is not sufficient to meet the liabilities specified in any lower category, he shall not be required to examine the claims in respect of such lower category.Open in Lexace · Ask the AI about this section