Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 68] [Entire Act] Union of India - Subsection Section 68(4) in The Electricity Act, 2003 (4)The Appropriate Government may vary or revoke the approval at any time after the end of such period as may be stipulated in the approval granted by it.
