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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(3) in The Orissa Electricity Reform Act, 1995

(3)Such of the rights and powers exercisable by the Board under the Electricity (Supply) Act, 1948 as the State Government may, by notification, specify shall be exercisable by the Gridco or OHPC, as the case may be, for the purpose of discharging the functions and duties with which it is charged.