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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974

(3)Subject to the provisions of Section 14, the amount payable under sub-section (I) shall be payable in cash either in lump sum or in annual instalments as the State Government may fix or in bonds or partly in cash and partly in bonds or in such other manner as may be prescribed.