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[Cites 0, Cited by 50] [Section 64(3)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(3)(b) in The Electricity Act, 2003

(b)reject the application for reasons to be recorded in writing if such application is not in accordance with the provisions of this Act and the rules and regulations made thereunder or the provisions of any other law for the time being in force: