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

State of Jammu-Kashmir - Subsection

Section 5(e) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(e)where a purchase has been effected under any of the preceding clauses,-
(i)the undertaking shall vest in the purchasers,free from any debts, mortgages or similar obligations of the licensee or attaching to the undertaking: