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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(4) in Rajasthan Power Sector Reforms Act, 1999

(4)All actions taken by a person or authority including the Board under the Indian Electricity Act, 1910 or the Electricity (Supply) Act, 1948 prior to the commencement of this Act shall continue to be valid and enforceable notwithstanding the modifications to the said Acts made by this Act.