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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2)(ii) in The Bombay Electricity (Special Powers) Act, 1946

(ii)on discontinuing the supply, communicate to the [State] Government within twenty-four hours from the date of discontinuance the circumstances in which he has done so;