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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(3)(v) in The Haryana Electricity Reform Act, 1997

(v)All references to the State Electricity Board in the Electricity (Supply) Act, 1948 in so far as the State of Haryana is concerned shall be read as reference to the Haryana Electricity Regulatory Commission or Transco or other licensees or where it relates to general policy matters, the State Government.