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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(1)(ii) in The Haryana Electricity Reform Act, 1997

(ii)in any case where energy is to be supplied in any area forming part of any cantonment, aerodrome, fortress, arsenal, dockyard or camp or any building or place in the occupation of the Central Government for defence purposes, of the Central Government;