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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(b) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(b)The contract demand specified in the agreement shall not be allowed to be reduced more than once within a period of 3 years. The Chairman of the Board may, however, for reasons to be recorded, allow such reduction more than once within a period of 3 years.