Section 59(2)(b) in Rajasthan Power Sector Reforms Act, 1999

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State of Rajasthan - Subsection

Section 59(2)(b) in Rajasthan Power Sector Reforms Act, 1999

(b)in respect of such matters which the Commission directs in terms of a general or special order or in the regulations or in the licence as the case may be in generating company or companies, the licensees or other body corporate as may be designated by the Commission shall discharge the functions of the Board under the Indian Electricity Act, 1910 (Central Act No. 9 of 1910) and the Electricity (Supply) Act, 1948 (Central Act No. of 1948) to the extent directed by the Commission or specified in licenses.

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State of Rajasthan - Subsection

Section 59(2)(b) in Rajasthan Power Sector Reforms Act, 1999