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Union of India - Section

Section 48 in The Electricity (Supply) Act, 1948

48. Powers to licensee to carry out arrangements under this Act .-Where under any provision of this Act the Board is authorised or required to enter into arrangements with any licensee for any purpose, then notwithstanding anything contained in any law or in any license, memorandum of association or other instrument regulating the constitution or powers of the licensee, it shall be lawful for the licensee to enter into and carry out any such arrangements.