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State of Haryana - Section

Section 5 in The Punjab Electricity (Emergency Powers) Act, 1941

5. Effect of service or posting.

- When a copy of the order is served or posted in the manner provided by the last preceding section, the possession and control of such public electricity service shall be deemed to vest in the [State] Government notwithstanding any obligation or limitation imposed on such service by virtue of any Act or other instrument determining its functions.