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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(1)(e) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979

(e)whether the gross amount payable to the licensee under Section 6 and the deduction from the gross amount, under Section 9 or the net amount payable under Section 10 has been correctly arrived at in accordance with the provisions of the Act.