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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1)(c) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

(c)the amount due, if any, from the licensee to the Government [or the Board] [Inserted by section 3(i) of the Tamil Nadu Electricity Supply Undertakings (Acquisition) Amendment Act 1969 (Tamil Nadu Act 11 of 1969) which was deemed to have come into force on the 1st July 1957.] for the energy supplied by the Government [or the Board] [Inserted by section 3(i) of the Tamil Nadu Electricity Supply Undertakings (Acquisition) Amendment Act 1969 (Tamil Nadu Act 11 of 1969) which was deemed to have come into force on the 1st July 1957.] before the vesting date;