Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act] State of Karnataka - Subsection Section 5(2)(vi) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974 (vi)the book value of all intangible assets to the extent such value has not been written off in the books of the companies;