Section 47(1)(c) in The Energy Conservation Act, 2001

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Union of India - Subsection

Section 47(1)(c) in The Energy Conservation Act, 2001

(c)that circumstances exist which render it necessary in the public interest so to do, the Central Government may, by notification, supersede the Bureau for such period, not exceeding six months, as may be specified in the notification.

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Union of India - Subsection

Section 47(1)(c) in The Energy Conservation Act, 2001