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Union of India - Section

Section 25 in THE TRIBUNALS REFORMS ACT, 2021

25. AMENDMENT TO THE ELECTRICITY ACT, 2003

In section 117A of the Electricity Act, 2003, for the words and figures "Part XIV of Chapter VI of the FinanceAct, 2017, shall be governed by the provisions of the section 184 of that Act", the words and figures "the Tribunal ReformsAct, 2021, shall be governed by the provisions of Chapter II of the said Act" shall be substituted.