Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 3] [Entire Act] Union of India - Subsection Section 3(3) in The Electricity (Supply) Act, 1948 (3)The Central Government shall appoint [one of the full-time members] [ Substituted by Act 115 of 1976, Section 4, for certain words (w.r.e.f. 8.10.1976).] to be the Chairman of the Authority;
