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[Cites 0, Cited by 0] [Section 6A(1)] [Section 6A] [Entire Act]

State of Maharashtra - Subsection

Section 6A(1)(b) in The Maharashtra Electricity (Special Powers) Act, 1946

(b)for determining the order of priority in which, or the period or periods during which, work shall be done by an undertaking to which [or the consumer to whom] [These words were inserted by Bombay 2 of 1959, Section 7(a)(ii).] the supply of electrical energy is made by a licensee.