Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(5) in The Indian Electricity Rules, 1956 (5)[ An Inspector may cancel or amend, in such manner as he considers necessary, any authorisation made under sub-rule (1).] [ Inserted by G.S.R. 523, dated 28.3.1966 (w.e.f. 9.4.1966).]
