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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1)(ii) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(ii)This basis shall not apply to an undertaking which has not been supplying electricity for five consecutive account years immediately preceding the vesting date.