Section 54(3)(viii) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

State of Uttar Pradesh - Subsection

Section 54(3)(viii) in The U.P. Electricity Reforms Act, 1999

(viii)The provisions of Sections 72 and 73 of the Electricity (Supply) Act, 1948, shall be restricted to generating companies and references to the State Electricity Board in these sections shall stand omitted.

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State of Uttar Pradesh - Subsection

Section 54(3)(viii) in The U.P. Electricity Reforms Act, 1999