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[Cites 0, Cited by 1] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(3) in The Electricity Act, 2003

(3)For the purposes of clause (e) of sub-section (1), the Central Government shall, by notification, nominate from amongst persons holding the post of director or the head of the institution, by whatever name called, of any research, technical or management institution for this purpose.