Section 47(1)(b) in The Energy Conservation Act, 2001

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Union of India - Subsection

Section 47(1)(b) in The Energy Conservation Act, 2001

(b)that the Bureau has persistently made default in complying with any direction issued by the Central Government under this Act or in discharge of the functions and duties imposed on it by or under the provisions of this Act and as a result of such default, the financial position of the Bureau had deteriorated or the administration of the Bureau had deteriorated; or

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Union of India - Subsection

Section 47(1)(b) in The Energy Conservation Act, 2001