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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(vii) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

(vii)the amount due from consumers in respect of every hire-purchase agreement referred to in section 6(2)(a)(ii) less a sum which bears to the difference between the total amount of the instalments, and the original cost of the material or equipment, the same proportion as, the amount due bears to the total amount of the instalments;