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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(b) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979

(b)the State Electricity Boards constituted under the Electricity (Supply) Act, 1948 (54 of 1948), for the said States, shall be deemed to have been constituted for those States with their areas as altered by the provisions of section 4.