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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3)(a) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984

(a)the purchase price paid by the undertaking for the asset, including the cost of delivery and all charges properly incurred in erecting and bringing the asset into beneficial use as shown in the books of the undertaking;