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

State of Haryana - Subsection

Section 8(2) in The Punjab Electricity (Emergency Powers) Act, 1941

(2)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall exercise all the powers of the public electricity service in respect of all such officers and servants.