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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(3) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(3)The licensee shall also, within such time as may be specified by the Government, furnish to them such information and particulars as may be required by the Government in regard to the documents relating to the undertaking.