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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2) in The Punjab Electricity (Emergency Powers) Act, 1941

(2)All debts and obligations incurred, all contracts entered into and all matters and things engaged to be done by the [State] Government for and on behalf of the public electricity service shall be deemed to have been incurred, entered into or engaged to be done by the said public electricity service.