Section 3(2)(f) in The Indian Electricity Act, 1910

[Cites 0, Cited by 10] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(f) in The Indian Electricity Act, 1910

(f)the provisions contained in the Schedule shall be deemed to be incorporated with, and to form part of, every license granted under this Part, save insofar as they are expressly added to, varied or excepted by the license, and shall, subject to any such additions, variations or exceptions which the State Government is hereby empowered to make, apply to the undertaking authorised by the license:

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Union of India - Subsection

Section 3(2)(f) in The Indian Electricity Act, 1910