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[Cites 0, Cited by 5] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Indian Electricity Act, 1910

(2)Where an undertaking is sold under sub-section (1), the purchaser shall pay to the licensee the purchase price of the undertaking determined in accordance with the provisions of sub-sections (1) and (2) of section 7-A, or as the case may be, sub-section (3) of that section.