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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(4) in The U.P. Electricity Reforms Act, 1999

(4)Upon the grant of licence to it under Section 15, the Power Corporation shall have such powers and discharge such duties and perform such functions of the Board under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, ’ 1948 or the rules made thereunder as may be specified by the Commission in the licence.