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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2)(b) in The Electricity (Supply) Act, 1948

(b)where in respect of the Board, a notification has been issued under sub-section (1) of section 12-A, a reasonable sum by way of return on the capital provided by the State Government under sub-section (3) of that section and the amount of the loans (if any) converted by the State Government into capital under sub-section (1) of section 66-A.]