Section 68(3) in The Electricity (Supply) Act, 1948
(3)[ The provisions of this section shall apply to the charging of depreciation of the year in which the Electricity (Supply) Amendment Act, 1978 (23 of 1978), comes into force.] [Substituted by Act 23 of 1978, Section 15, for Section 68 (w.e.f. 3.6.1978). ][Substituted by Act 23 of 1978, Section 15, for Section 68 (w.e.f. 3.6.1978). ]
