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[Cites 0, Cited by 5] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Electricity (Supply) Act, 1948

(2)After the Board has declared its intention to supply electricity for any purpose in any area, for which purpose and in which area it is under this section competent to supply electricity, no licensee shall, the provisions of his license notwithstanding, at any time be entitled without the consent of the Board to supply electricity for that purpose in that area.