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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(3)(viii) in Rajasthan Power Sector Reforms Act, 1999

(viii)the provisions of sections 72, 73 of the Electricity (Supply) Act, 1948 (Central Act No. 54 of 1948) shall be restricted to generating companies and reference to the State Electricity Board in these sections shall stand deleted: