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[Cites 0, Cited by 6] [Section 172] [Entire Act]

Union of India - Subsection

Section 172(a) in The Electricity Act, 2003

(a)a State Electricity Board constituted under the repealed laws shall be deemed to be the State Transmission Utility and a licensee under the provisions of this Act for a period of one year from the appointed date or such earlier date as the State Government may notify, and shall perform the duties and functions of the State Transmission Utility and a licensee in accordance with the provisions of this Act and rules and regulations made thereunder: