Section 58(2)(c) in The Indian Electricity Act, 1910

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Union of India - Subsection

Section 58(2)(c) in The Indian Electricity Act, 1910

(c)The said sum deposited or secured by the licensee under the provisions of this clause shall be repaid or released to him on the completion of the works or at such earlier date or dates and by such instalments, as may be approved by the State Government:

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Union of India - Subsection

Section 58(2)(c) in The Indian Electricity Act, 1910