LexSection 24 — Disbursement of money by the Commissioner to claimants.
The Textile Undertakings (Nationalisation) Act, 1995
After admitting a claim under this Act, the amount due in respect of such claim shall be credited by the Commissioner to the relevant fund or be paid to the person or persons to whom such sums are due and on such credit or payment the liability of the owner in respect of such claim shall stand discharged.Open in Lexace · Ask the AI about this section