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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(3) in The Indian Electricity Rules, 1956

(3)[ No HV or EHV apparatus, cable, or supply line which has been kept disconnected, for a period of 6 months or more, from the system for alterations or repair shall be connected to the system until such apparatus, cable or supply line are subjected to the relevant tests as per Code of Practice of the [Bureau of Indian Standards] [ Inserted by G.S.R. 468, dated 16.11.2000 (w.e.f. 25.11.2000). ].