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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(2)(a) in The Orissa Electricity Reform Act, 1995

(a)the administration of the affairs of the Commission, the exercise of its administrative, quasi-judicial and judicial powers including arbitration and procedure, the summoning and holding of meeting of the Commission, the times and places at which such meetings shall be held and the conduct of the business thereat;