Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(5) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996

(5)Where the documents aforesaid have been taken possession of by the State Government, the company or any person authorised by it in this behalf, shall have access to such documents at all reasonable times and shall also be entitled to take copies or extracts thereof.