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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(4) in The Indian Electricity Rules, 1956

(4)The State Government may, by special or general order, direct that in addition to the submission of the annual statements of accounts in the forms prescribed in sub-rule (3), a licensee shall submit to the State Government or such other authority as it may appoint in this behalf such additional information as it may require for the purpose.