Section 69(6) in The Electricity (Supply) Act, 1948
(6)[ The provisions of sub-section (3) of section 4-B shall apply in relation to any rules made by the Central Government under sub-section (1) as they apply in relation to rules made by that Government under Chapter II.] [ Inserted by Act 16 of 1983, Section 6 (w.e.f. 1.4.1985).]
