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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(3)(iv) in The Haryana Electricity Reform Act, 1997

(iv)The schedules to the Indian Electricity Act, 1910 shall be applicable only with reference to the provisions of this Act wherein the applications of the Schedules are specified and not otherwise.