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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

Bombay Presidency - Subsection

Section 6B(a) in The Bombay Electricity (Special Powers) Act, 1946

(a)if a licensee contravenes an order made under section 6A, it shall be lawful for the [State] Government to revoke the licence or sanction granted to such licensee for the supply of electrical energy; or