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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(2)(b) in The Orissa Electricity Reform Act, 1995

(b)in respect of such matters which the Commission directs in terms of a general or special order, or in regulations or in a licence or licences, as the case may be, every generating company, or other body corporate as may be designated by the Commission discharge the functions of the Board under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 to the extent directed by the Commission or specified in licences.