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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(2)(a) in The Orissa Electricity Reform Act, 1995

(a)the State Government shall be entitled to issue all policy directives and undertake overall planning and coordination as specified in Section 12 and, to this extent, the powers and functions of the Board as set out in the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 or rules made thereunder shall vest in the State Government and the State Government shall coordinate and deal with the Central Government and the Central Electricity Authority;