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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Electricity (Supply) Finance Rules, 1967

(1)Where stock is issued at a price lower than that at which it is to be redeemed; the difference between the price of issue and price of redemption shall for the purposes of these rules be treated as a loan repayable within the period expiring on the earliest date on which the said stock may be redeemed.