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

State of Meghalaya - Subsection

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

(i)the book value of all completed works in beneficial use pertaining to the undertaking and taken over by the Government (excluding works paid for by consumers) less depreciation calculated in accordance with the Schedule;