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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(3) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974

(3)The amount to be given according to sub-section (2) less the amounts to be deducted therefrom as provided in this Act shall be the amount due and shall carry interest at the rate of five percent per annum from the vesting date.