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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2)(a) in The Electricity (Supply) Act, 1948

(a)all or any of the powers conferred on a licensee by sub-section (1) of section 12 of the Indian Electricity Act, 1910 (9 of 1910), as if-
(i)the reference therein to licensee were a reference to the Generating Company;
(ii)the reference to the terms and conditions of license were a reference to the provisions of this Act and to the articles of association of the Generating Company; and
(iii)the reference to the area of supply were a reference to the area specified under sub-section (3) of section 15-A in relation to the Generating Company;