Section 3(3)(g) in The Central Electricity Authority (Procedure For Transaction Of Business) Regulations, 2006

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Union of India - Subsection

Section 3(3)(g) in The Central Electricity Authority (Procedure For Transaction Of Business) Regulations, 2006

(g)he shall collect from the Central or the State Governments or other offices, companies and firms or any other party as may be directed by the Authority, such information as may be considered useful for the purpose of efficient discharge of the functions of the Authority under the Act and place the information before the Authority.

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Union of India - Subsection

Section 3(3)(g) in The Central Electricity Authority (Procedure For Transaction Of Business) Regulations, 2006