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

State of Telangana - Subsection

Section 5(5) in Telangana Electricity Reform Act, 1998

(5)Each member of the Commission shall, before taking charge of the office as member or within such time not exceeding three months after taking charge as may be allowed by the State Government on the recommendation of the selection committee, divest himself from the interest in the businesses mentioned in sub-section (3) of this section as a condition of his appointment.