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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(3) in The Haryana Electricity Reform Act, 1997

(3)Such of the rights and power exercisable by the Board under the Indian Electricity Act, 1948, as the State Government may, by notification, specify shall be exercisable by the Transco or generating company(ies) as the case may be, for the purpose of discharging the function and duties with which it is charged.