Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969

(1)In the case of an undertaking, which vests in the State Government under this Act, it shall be lawful for the State Government to transfer the same to the State Electricity Board, if the State Electricity Board is willing to accept such transfer. Such transfer shall be on such terms as may be mutually agreed upon.