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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2) in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973

(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 within four months from that date or such further time as may be granted by the Government.