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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1)(c) in The Orissa Electricity Reform Act, 1995

(c)specifying the period, not being less than sixty days from the date of publication of the notice, within which representations or objections to the proposed order may be made.