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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Meghalaya - Subsection

Section 5(1)(b) in The Shillong Electric Supply Undertaking (Acquisition) Act, 1977

(b)all amounts due or accruable or accrued to the licensee in connection with electrical energy supplied or other supplies made or services rendered by the licensee, in the course of operations of the undertaking, upto the vesting date; and