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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(2)(a) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(a)the excess, if any, of the written down value of such asset over its sale proceeds or as the case may be its scrap value shall be written off;