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

State of Karnataka - Subsection

Section 8(2) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974

(2)Any person who on the vesting date has in his possession or custody or under his control any document which has vested in the Government under this Act shall be liable to account for such document to the Government and shall deliver it up to the officer or authority referred to in sub-section (1).