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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(3)(a) in Telangana Electricity Reform Act, 1998

(a)the term "licence" "licensee", "license holder" shall have the meaning as defined under this Act and the licences shall be construed as having been issued under this Act;