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

State of Haryana - Subsection

Section 3(1)(c) in The Punjab Electricity (Emergency Powers) Act, 1941

(c)that it is expedient, during any period of the transfer of public electricity service to the [State] Government to assume possession and control of such service,