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

State of Telangana - Subsection

Section 16(2) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(2)The licensee shall also write up the accounts of his undertaking up to the vesting date, get them audited and submit them to the Government not later than three months from that date or such further time as may be granted by the Government.