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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(3)(viii) in Telangana Electricity Reform Act, 1998

(viii)The provisions of sections 72, 73 of the Electricity (Supply) Act, 1948 shall be restricted to Generating, Companies and reference to the State Electricity Board in these sections shall stand deleted;