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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3)(i) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984

(i)the book value of all completed works in beneficial use pertaining to the undertaking and vested in the Government under section 4,less depreciation calculated in accordance with the First Schedule;