Section 10 in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
10. Repayment of debentures, etc.
- Notwithstanding anything to the contrary in any contract or agreement or in any law for the time being in force, all loans, debentures, mortgages and the like outstanding against the licensee on the vesting date may be repaid by the State Government or the licensee, although the time for their repayment may or might not have arrived.
