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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3) in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980

(3)The licence shall be deemed to have terminated on the appointed day and all the rights, liabilities and obligations of the licensee under any agreement to supply electricity entered into before that date shall devolve on the Government.