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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(2) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996

(2)the company shall update the accounts of the company upto the appointed day and get them audited and submit them to the State Government within four months from the appointed day or such further time, as may be granted by the State Government, not exceeding six months including the extension.