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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(a) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996

(a)if the company executed any work in the project (to be qualified) after the date the company took over till vesting on the State Government, the value of such assets to be determined by the Commission to be appointed under this Act less the depreciation calculated in accordance with the Schedule ;