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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(1) in The Orissa Electricity Reform Act, 1995

(1)Except as provided in Section 58, the provisions of this Act, notwithstanding anything that the same are inconsistent with or contrary to the provisions of the Indian Electricity Act, 1910, or the Electricity (Supply) Act, 1948 shall prevail in the manner and to the extent provided in Sub-section (3).