Section 3(2)(c) in The Indian Electricity Act, 1910

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Union of India - Subsection

Section 3(2)(c) in The Indian Electricity Act, 1910

(c)no application for a license under this Part shall be made by any local authority except in pursuance of a resolution passed at a meeting of such authority held after one month's previous notice of the same and of the purpose thereof has been given in the manner in which notices of meetings of such local authority are usually given;

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Union of India - Subsection

Section 3(2)(c) in The Indian Electricity Act, 1910