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[Cites 0, Cited by 3] [Section 153(4)] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(4)(b) in The Electricity Act, 2003

(b)where there is no such other Judge available, in accordance with the direction of District and Sessions Judge having jurisdiction over the ordinary place of sitting of Special Court, as notified under sub-section (1).