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[Section 5(1)] [Section 5] [Complete Act]
Central Government Act
Section 5(1)(d) in The Indian Electricity Act, 1910
(d) if the State Electricity Board is not willing to purchase the undertaking, the State Government shall have the option of purchasing the undertaking and if it elects to purchase, it shall by notice in writing require the licensee to sell, and thereupon the licensee shall sell the undertaking to it;
1. Subs. by Act 32 of 1959, s. 7, for Ss. 5, 6 and 7.