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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2)(a) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(a)in cases where the compensation is payable under Basis A or Basis B, any sum which during a period not exceeding three consecutive account years immediately before the vesting date, has been distributed as profits, but is not correctly so distributable;