Section 1(5) in The Electricity (Supply) Act, 1948
(5)[ Notwithstanding anything contained in sub-section (4),-(a)where any provision of this Act, to which sub-section (4) applies, is in force in any State immediately before the commencement of the Electricity (Supply) Amendment Act, 1978 (23 of 1978), the provision as amended by the Electricity (Supply) Amendment Act, 1978 (23 of 1978), shall, on and from such commencement, be in force in that State;(b)the provisions of this Act, to which sub-section (4) applies, which are not in force in any State on the commencement of the Electricity (Supply) Amendment Act, 1978 (23 of 1978), shall come into force in that State on such date as the State Government may, with the concurrence of the Central Government, by notification in the Official Gazette, appoint.][ Inserted by Act 23 of 1978, Section 2 (w.e.f. 3.6.1978).]
