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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(3) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996

(3)The company shall within such time, as may be specified by the State Government, furnish to them such informations and particulars as may be required by the State Government in regard to documents relating to the company.