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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(1) in The Maharashtra Electricity (Supply) Rules, 1963

(1)The principal money secured by the bonds shall be repayable on such date, not being earlier-than five years from the date of each issue, as may be determined by the Board, with the previous approval of the Government, and such date shall be specified in the bond.