Section 7(2) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(2)Where the licensee is a company registered under [the Companies Act, 1956 (Central Act 1 of 1956)] [Substituted by Act No.6 of 1972. Please refer to the provisions of the Companies Act, 2013 (Central Act No.18 of 2013).] the appointment of the accredited representative shall be made by the shareholders of the company at a meeting specially convened for the purpose.
