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

State of Odisha - Subsection

Section 2(5) in The Consumption of Electrical Energy (Restriction) Order, 1962

(5)Nothing in the foregoing provisions shall be construed so as to debar the use or consumption of electrical energy for purposes essential to the carrying on of the actual operations on any premises where such operations are normally carried on or are intended to be carried on.