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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Meghalaya - Subsection

Section 11(1) in The Shillong Electric Supply Undertaking (Acquisition) Act, 1977

(1)The licensee shall, within ninety days from the vesting date or such further time as may be granted by the Government prepare and hand over to the Government a complete inventory of all property including fixed assets belonging to the undertaking along with the book value, year of purchase and all relevant documents.