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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(5)(b) in The Orissa Electricity Reform Act, 1995

(b)specify in that notice the period not being less than thirty days from the date of the service of the notice, within the representations or objections to the proposed modifications can be made; and