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The case involves a challenge to the constitutional validity of the Indian
Electricity (U.P. Amendment and Validation) Ordinance No. 7 of 1975 and the
subsequent Act of 1976. These legislative
...measures amended Sections 6 and 7-
A of the Indian Electricity Act, 1910, changing the method of determining the
purchase price of electricity undertakings from market value to book value.
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