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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(a) in The Betwa River Board Act, 1976

(a)[where the same Union Minister is not in charge of both Irrigation and Power, the Union Minister in charge of Power or such Minister or Deputy Minister in the Union Ministry or Department in charge of Power as may be specified in this behalf by the Union Minister in charge of Power; [ Substituted by Act 49 of 1993, Section 2 2. Substituted by Act 47 of 1977, Section 2 for the original clauses.]