Section 54(2)(b) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Uttar Pradesh - Subsection

Section 54(2)(b) in The U.P. Electricity Reforms Act, 1999

(b)upon the issue of notifications in terms of Section 23 of this Act, the Board shall cease to undertake such of the functions of the Board as are assigned under the notification to the companies or body corporate or persons or authority.

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State of Uttar Pradesh - Subsection

Section 54(2)(b) in The U.P. Electricity Reforms Act, 1999