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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in The Maharashtra Electricity (Special Powers) Act, 1946

(3)The licensee shall report to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government within twenty-four hours of its coming to his notice every contravention of any direction given under section 3, or clause (b) of sub-section (1).