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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(3)(ii) in The Haryana Electricity Reform Act, 1997

(ii)In respect of the matters provided in Sections 3 to 11, 28, 36(2), 49-A and 50 and 51 of the Indian Electricity Act, 1910 to the extent this Act has made specific provisions, the provisions of the Indian Electricity Act, 1910 shall not apply in the State;