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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Meghalaya - Subsection

Section 6(1)(vi) in The Shillong Electric Supply Undertaking (Acquisition) Act, 1977

(vi)the amount due from consumers in respect of every hire-purchase agreement referred to in clause (ii) of sub-section (1) of Section 5, less a sum which bears to the difference between the total amount of the instalments and the original cost of the materials or equipment, the same proportion as the amount due bears to the total amount of the instalments;