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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(3) in The Punjab Electricity (Emergency Powers) Act, 1941

(3)Nothing in this Act shall be construed to exempt any public electricity service during such period as it is in the possession and control of the [State] Government from its liability on any contract entered into by the said service or by the [State] Government on its behalf.