Section 52 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
52. Repeal.
- On the commencement of these Regulations, the Orissa State Electricity Board (General Conditions of Supply) Regulations, 1981 as amended from time to time and all orders/instructions issued thereunder shall stand repealed and on such repeal, the principles laid down in Section 5 of the Orissa General Clauses Act shall be applicable and all actions taken, notices issued, proceedings initiated shall be continued and rights and liabilities, privileges and obligations acquired, accrued or incurred shall not be affected and all rights and obligations of the supplier and the consumer under the existing agreements shall be regulated by these Regulations.
