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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(3)(i) in The Electricity (Supply) Act, 1948

(i)where any generating station purchased by the Board under this Act contains any plant or apparatus which, while the station was in operation, were used jointly for the purposes of generation and transmission or distribution or wholly for the purposes of transmission or distribution, then unless otherwise agreed between the Board and the licensee, such plant or apparatus shall not be purchased by the Board but shall remain the property of the licensee;