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[Cites 0, Cited by 1] [Section 176(2)] [Section 176] [Entire Act]

Union of India - Subsection

Section 176(2)(a) in The Electricity Act, 2003

(a)the time within which the objection and suggestions on the draft National Electricity Plan to be invited by the Authority under the proviso to sub-section (4) of section 3;