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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(ii) in The Indian Electricity Act, 1910

(ii)until, in the case of an application for a license for an area including the whole or any part of any cantonment, [aerodrome] [ Inserted by Act 32 of 1959, Section 4.], fortress, arsenal, dockyard or camp or of any building or place in the occupation of the Government for [defence purposes] [ Substituted by Act 32 of 1959, Section 4, for " naval or military purposes" .], the State Government has ascertained that there is no objection to the grant of the license on the part of the [Central Government] [Substituted by Act 32 of 1959, Section 4, for " Engineer-in-Chief, Army Headquarters, India" . ];