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[Cites 0, Cited by 18] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in The Electricity Act, 2003

(2)The State Load Despatch Centre shall be operated by a Government company or any authority or corporation established or constituted by or under any State Act, as may be notified by the State Government:Provided that until a Government company or any authority or corporation is notified by the State Government, the State Transmission Utility shall operate the State Load Despatch Centre:Provided further that no State Load Despatch Centre shall engage in the business of trading in electricity.