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[Cites 0, Cited by 2] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Electricity (Supply) Act, 1948

(2)Subject to such modifications (being of a character not affecting the general operation of the agreement) of the terms of the agreement as may from time to time be agreed upon by the State Government concerned, an agreement entered into under this section shall be for a period of not less than twenty-five years but may be determined earlier by mutual consent.