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[Cites 0, Cited by 7] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(4) in The Electricity Act, 2003

(4)If any dispute arises with reference to the quality of electricity or safe, secure and integrated operation of the State grid or in relation to any direction given under sub-section (1), it shall be referred to the State Commission for decision:Provided that pending the decision of the State Commission, the directions of the State Load Despatch Centre shall be complied with by the licensee or generating company.