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

State of Telangana - Subsection

Section 21(3) in Telangana Electricity Reform Act, 1998

(3)The provisions of section 44 of the Electricity (Supply) Act, 1948 shall apply except that the persons to whom the section applies shall be required to obtain the sanctions and consents from the Commission, instead of such sanctions and consents to be obtained from the Board as provided under that section.