Section 16(5)(iii) in The Electricity (Supply) Act, 1948

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Union of India - Subsection

Section 16(5)(iii) in The Electricity (Supply) Act, 1948

(iii)to consider such other matters as [the Board or Generating Company or Generating Companies, if any, operating in the State] [Substituted by Act 115 of 1976, Section 9, for " the Board" (w.e.f. 8.10.1976). ] may place before it; and

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Union of India - Subsection

Section 16(5)(iii) in The Electricity (Supply) Act, 1948