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[Cites 0, Cited by 3] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Electricity (Supply) Act, 1948

(3)Such capital may be provided by the State Government, from time to time, after due appropriation made by the State Legislature by law for the purpose and subject to such terms and conditions as may be determined by that Government.]