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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979

(2)The licensee shall also prepare the accounts of his undertaking up to the vesting date, get them audited and submit them to the State Government or the Board, as the case may be, within four months from that date or such further time as may be granted by the Government or the Board,as the case may be.