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[Cites 0, Cited by 11] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Electricity Act, 2003

(3)Where a multi-purpose scheme for the development of any river in any region is in operation, the State Government and the generating company shall co-ordinate their activities with the activities of the persons responsible for such scheme in so far as they are inter-related.