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[Cites 0, Cited by 5] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Electricity (Supply) Act, 1948

(2)The State Government may, from time to time, with the approval of the State Legislature, increase the maximum limit of the capital referred to in sub-section (1) to such extent as that Government may deem fit, so, however, that the increased maximum limit of capital aforesaid shall not exceed the amount representing the aggregate of the outstanding loans of the Board.