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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(4) in The U.P. Electricity Reforms Act, 1999

(4)Any person to whom the provisions of Section 44 of the Electricity (Supply) Act, 1948, are applicable shall obtain the consent of the Commission under that section in place of that of the Board.