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[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(3)(b) in The Punjab Reorganisation Act, 1966

(b)the regulation of the supply of power generated at the power houses referred to in sub-section (1) to any Electricity Board or other authority in charge of the distribution of power having regard to -
(i)any agreement entered into or arrangement made between the Governments of the existing State of Punjab and the State of Rajasthan,
(ii)the agreement or the order referred to in sub-section (1) of s. 78, and
(iii)any agreement entered into or arrangement made by the existing State of Punjab or the Punjab Electricity Board or the State of Rajasthan or the Rajasthan Electricity Board with any other Electricity Board or authority in charge of distribution of power before the appointed day in relation to the supply of power generated at the power houses specified in sub-section (1);