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Union of India - Section

Section 50 in The Indian Electricity Act, 1910

50. Institution of prosecutions .-No prosecution shall be instituted against any person for any offence against this Act or any rule, license or order thereunder, except at the instance of the Government [or a State Electricity Board] or an [Electrical Inspector] [ Substituted by Act 32 of 1959, Section 2 for " Electric Inspector" .], or of a person aggrieved by the same.

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