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 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(c) in The Maharashtra Electricity (Special Powers) Act, 1946

(c)[ within three months, after the service on him by the licensee of a notice in writing in this behalf does not utilise any electrical energy.] [This clause was inserted by Bombay 41 of 1949, Section 5.]