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[Cites 0, Cited by 2] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(6) in The Electricity (Supply) Act, 1948

(6)In respect of any scheme submitted to the Authority for its concurrence under sub-section (1), the Board or, as the case may be, the Generating Company shall, if required by the Authority so to do, supply any information incidental or supplementary to the scheme within such period, being not less than one month, as may be specified by the Authority.