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[Cites 0, Cited by 1] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in The Electricity (Supply) Act, 1948

(3)For the purposes of sub-section (1) "absolute right of veto" means an unqualified right vested in a licensee by virtue of any law, license or other instrument whereby a bulk-licensee is prevented from supplying electricity in any specified area without the consent of the licensee in whom the right of veto vests.