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Union of India - Section

Section 25 in The Electricity Act, 2003

25. Inter-State, regional and inter-regional transmission.–

For the purposes of this Part, the Central Government may, make region-wise demarcation of the country, and, from time to time, make such modifications therein as it may consider necessary for the efficient, economical and integrated transmission and supply of electricity, and in particular to facilitate voluntary inter-connections and co¬ordination of facilities for the inter-State, regional and inter-regional generation and transmission of electricity.