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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Meghalaya - Subsection

Section 5(1)(c) in The Shillong Electric Supply Undertaking (Acquisition) Act, 1977

(c)all investments, loans, advances or deposits relatable to the operations of the undertaking, made by the licensee and outstanding on the vesting date except loans and advances to the employees of the licensee.