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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(6) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(6)All assurances conveyed, and all statements made by any accredited representative, (inclusive of an accredited representative whose appointment is subsequently set aside or declared void by competent authority) shall be binding on the licensee.