Section 3(2)(a) in The Indian Electricity Act, 1910

[Cites 0, Cited by 1] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(a) in The Indian Electricity Act, 1910

(a)any person applying for a license under this Part shall publish a notice of his application in the prescribed manner and with the prescribed particulars, and the license shall not be granted-

(i)until all objections received by the State Government with reference thereto have been considered by it:

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Union of India - Subsection

Section 3(2)(a) in The Indian Electricity Act, 1910