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

State of Meghalaya - Subsection

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

(ii)all the rights, liabilities and obligations of the licensee under hire-purchase agreements, if any, for the supply of materials or equipment made bona fide before the vesting date;