Section 75(4) in The Electricity (Supply) Act, 1948
(4)[ The provisions of [sub-section ] [Substituted by Act 115 of 1976, Section 31 (w.r.e.f. 8.10.1976). ][(2) shall be in addition to and not in derogation of the provisions contained in the Companies Act, 1956 (1 of 1956), in relation to reports, statement of accounts and other documents required to be prepared or kept or submitted by a company within the meaning of section 3 of that Act.] [Substituted by Act 115 of 1976, Section 31 (w.r.e.f. 8.10.1976). ]
