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Union of India - Section

Section 51 in The Electricity Regulatory Commissions Act, 1998

51. Amendment of Act 54 of 1948.-With effect from such date as the Central Government may, by notification in the Official Gazette, appoint, sub-section (2) of section 43-A of the Electricity (Supply) Act, 1948 shall be omitted:

Provided that different dates may be appointed for different States.