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[Cites 0, Cited by 0] [Section 172] [Entire Act]

Union of India - Subsection

Section 172(c) in The Electricity Act, 2003

(c)the undertaking of the State Electricity Boards established under section 5 of the Electricity (Supply) Act, 1948 (54 of 1948) may after the expiry of the period specified in clause (a) be transferred in accordance with the provisions of Part XIII of this Act;