Section 15(3) in The Electricity (Supply) Act, 1948
(3)The Generating Company shall carry on its activities within such areas as the competent Government or Governments, as the case may be, may, from time to time, specify in this behalf;] [Substituted by Act 50 of 1991, Section 4, for sub-Ss. (2) and (3) (w.e.f. 15.10.1991). ][* * *] [ Sub-Ss. (1), (4), (6) and (7) omitted by Act 50 of 1991, Section 4 (w.e.f. 15.10.1991).]
