Section 56(2)(b) in The Haryana Electricity Reform Act, 1997

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(2)(b) in The Haryana Electricity Reform Act, 1997

(b)in respect of such matters which the Commission directs in terms of a general or special order, or in the regulations or in the licence as the case may be the Generating Company or Companies, the licensees or other body corporate as may be designated by the Commission shall discharge the functions of the Board under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 to the extent directed by the Commission or specified in licences.

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State of Haryana - Subsection

Section 56(2)(b) in The Haryana Electricity Reform Act, 1997