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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(2)(c) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(c)Where the amounts called for in respect of any share referred to in clause (a) or clause (b) are in arrears, the value of such share shall be taken to be a sum which bears to its value as reckoned under clause (a), or clause (b) as the case may be, the same proportion as the amount paid-up bears to the full amount payable in respect of the share.