Section 3(2)(i) in The Indian Electricity Act, 1910

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Union of India - Subsection

Section 3(2)(i) in The Indian Electricity Act, 1910

(i)may prescribe such terms as to the limits within which, and the conditions under which, the supply of energy is to be compulsory or permissive, [* * *] [ The words " and as to the limits of price to be charged in respect of the supply of energy" omitted by Act 32 of 1959, Section 4.] and generally as to such matters as the State Government may think fit; and

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Union of India - Subsection

Section 3(2)(i) in The Indian Electricity Act, 1910