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[Cites 0, Cited by 1] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Electricity (Supply) Act, 1948

(2)The Board may, if it thinks fit, consult the Local Advisory Committees, concerned on any business coming before it, and shall so do in respect of such business as the State Government may be general or special order in this behalf specify or when required by the regulations so to do.