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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2)(ii) in The Maharashtra Electricity (Special Powers) Act, 1946

(ii)on discontinuing the supply, communicate to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government within twenty-four hours from the date of discontinuance the circumstances in which he has done so;