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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(1)(b) in The Orissa Electricity Reform Act, 1995

(b)relates to the affairs of any individual or to any particular business shall be disclosed by the Commission, without the consent of that individual or the person for the time being carrying on that business.