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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in The Orissa Electricity Reform Act, 1995

(2)If any dispute arises between the Commission and the State Government as to whether a question is or is not a question of policy, it shall be referred to the Central Electricity Authority whose decision thereon shall be final and binding and for this purpose the Central Electricity Authority may appoint one or more of its members to act on behalf of the said authority.