Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act] Union of India - Subsection Section 47(3)(a) in The Special Economic Zones Rules, 2006 (a)proposal for sale of surplus power, received by the Development Commissioner shall be examined in consultation with the State Electricity Board, wherever considered necessary: