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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2) in Rajasthan Power Sector Reforms Act, 1999

(2)A copy of the report received under sub-section (1) shall be laid, as soon as may be after it is received, before the State Legislature.Part-XIII Miscellaneous