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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(b) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996

(b)wrongfully obtains possession of or retains any property forming part of the undertaking of the company which has been vested in the State Government or the Board under this Act; or