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State of Maharashtra - Section

Section 51 in The Maharashtra Electricity (Supply) Rules, 1963

51. Power of revocation.

- The Board may, by resolution at any time revoke, in whole or in Part, any resolution passed by it previously for the creation of any security if and so far as the same has not been acted on by the issue or grant of securities as provided therein, and on passing such resolution shall forthwith give notice thereof to the Government.