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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1)(ii) in Rajasthan Power Sector Reforms Act, 1999

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