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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2)(f) in Rajasthan Power Sector Reforms Act, 1999

(f)the provisions contained in the Schedule to the Indian Electricity Act. 1910 (Central Act No. 9 of 1910) shall be deemed to be incorporated with, and to form part of, every licence granted under this Part, save in so far as they are expressly added to, varied or excepted by the licence, and shall, subject to any such additions, variations or exceptions which the State Government is hereby empowered to make, apply to the undertaking authorised by the licence: