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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in The Orissa Electricity Reform Act, 1995

(2)Where any differences or dispute arises as to whether any person is or is not engaged or about to engage in the business or transmitting or supplying electricity as mentioned in Sub-section (1), the matter shall be referred to the Commission for decision which shall be final.