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[Cites 0, Cited by 3] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(6) in The Electricity Act, 2003

(6)If any licensee, generating company or any other person fails to comply with the directions issued under sub-section (2) or sub-section (3), he shall be liable to a penalty not exceeding rupees fifteen lacs.Intra-State transmission