Section 79(3)(b) in Bihar Reorganisation Act, 2000

[Cites 0, Cited by 1] [Section 79(3)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(3)(b) in Bihar Reorganisation Act, 2000

(b)the regulation of supply of power generated at the projects referred to in sub-section (1) of section 78, to any Electricity Board or other authority incharge of the distribution of power having regard to

(i)any agreement entered into or arrangement made covering the Governments of existing State of Bihar and the States of Uttar Pradesh, Bihar, Jharkhand and Madhya Pradesh, and

(ii)the agreement or the order referred to in sub-section (2) of section 78:

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Union of India - Subsection

Section 79(3)(b) in Bihar Reorganisation Act, 2000