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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(3)(viii) in The Orissa Electricity Reform Act, 1995

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