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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(c) in The Atomic Energy Act, 1962

(c)to enter into arrangements with the Electricity Board of the State in which an atomic power station is situated, [either by itself or through any authority or corporation established by it or a Government company] [Inserted by Act 29 of 1987, Section 4 (w.e.f. 8.9.1987). ] for the transmission of electricity to any other State: