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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(3) in The Bombay Electricity (Special Powers) Act, 1946

(3)The licensee shall report to the [State] Government within twenty-four hours of its coming to his notice every contravention of any direction given under section 3, or clause (b) of sub-section (1).