Section 10(2)(a) in The Orissa Electricity Reform Act, 1995

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2)(a) in The Orissa Electricity Reform Act, 1995

(a)to produce before, and allow to be examined and kept by an officer of the Commission specified in this behalf, such books, accounts, or other documents in the custody or under the control of the person so required as may be specified or described in the requisition, being documents relating to any matter concerning the generation, transmission, distribution and supply or use of electricity, the functioning of any undertaking involved in the above areas and other matters, the examination of which may be required by the Commission for the purpose of this Act; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 10(2)(a) in The Orissa Electricity Reform Act, 1995