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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(2) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969

(2)The licensee shall also write up the accounts of his undertaking up to the licensee vesting date, get them audited, and submit them to the State Government within three months from that date or such further time as may be granted by the State Government.