Section 28(2)(b) in The Orissa Electricity Reform Act, 1995

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2)(b) in The Orissa Electricity Reform Act, 1995

(b)the extent to which any person is likely to sustain loss or damage in consequence of anything is likely to be done or omitted to be done in contravention of the relevant condition or requirement, before a final order can be made; and

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State of Odisha - Subsection

Section 28(2)(b) in The Orissa Electricity Reform Act, 1995