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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in The U.P. Electricity Reforms Act, 1999

(2)The State Government may, from time to time, advance loans to any licensee or generating company, which for the time being is wholly or substantially owned by the State Government, on such terms and conditions as the State Government, may determine.