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[Cites 0, Cited by 1] [Section 16(5)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(5)(i) in The Electricity (Supply) Act, 1948

(i)to advise [the Board and Generating Company or Generating Companies, if any operation in the State] [ Substituted by Act 115 of 1976, Section 9, for " the Board" (w.e.f. 8.10.1976).] on major questions of policy and major schemes;