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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(3)(viii) in Andhra Pradesh Electricity Reform Act, 1998

(viii)The provisions of sections 72, 73 of the Electricity (Supply) Act, 1948 shall be restricted to Generating Companies and reference to the State Electricity Board in these sections shall stand deleted;