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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(b) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996

(b)the book value of all completed works in beneficial use pertaining to the project and taken over by the State Government excluding the value of such work executed prior to handing over to the company less deprecation calculated in accordance with the Schedule ;