Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1) in The Punjab Electricity (Emergency Powers) Act, 1941

(1)The [State] Government shall award compensation if the public electricity service sustains by reason of the exercise or the failure to exercise any of the powers conferred by this Act.