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[Cites 0, Cited by 3] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2) in The Electricity (Supply) Act, 1948

(2)The Central Transmission Utility or State Transmission Utility, as the case may be, may enter into an agreement with any transmission licensee for the exclusive use of the transmission system constructed, maintained and operated by the transmission licensee.