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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(i) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996

(i)the purchase price by the company for the asset including the cost of delivery and all charges property incurred in erecting and bringing the asset into beneficial use as shown in the books of the company ;