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[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(4)(b) in The Orissa Electricity Reform Act, 1995

(b)to advise the Commission on any matters relating to the quality, continuity and extent of service provided by licensees and compliance by the licensees with the conditions and requirements of their licences.