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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1)(ii) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974

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