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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(5) in The Shillong Electric Supply Undertaking (Acquisition) Act, 1977

(5)Where the gross amount payable to the licensee is equal to or less than the total amount to be deducted under Section 7, no payment shall be made to the licensee by the Government.