Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(2)(a) in The Haryana Electricity Reform Act, 1997

(a)the State Government shall be entitled to issue all policy directives and undertake overall planning and coordination as specified in Section 12 of this Act and to this extent the powers and functions of the Haryana State Electricity Board as per the provisions of the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 or rules thereunder shall vest in the State Government and the State Government shall coordinate and deal with the Central Government and the Central Electricity Authority;