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

State of Rajasthan - Subsection

Section 61(3) in Rajasthan Power Sector Reforms Act, 1999

(3)All actions taken by the State Government or the Commission under the Central Act prior to the commencement of this Act shall be valid and enforceable notwithstanding the same are inconsistent with or contrary to t he provisions of this Act.