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[Section 79(3)(b)] [Section 79(3)] [Section 79] [Complete Act]
Central Government Act
Section 79(3)(b)(iii) in The Punjab Reorganisation Act, 1966
(iii) any agreement entered into or arrangement made by the existing State of Punjab or the Punjab Electricity Board or the State of Rajasthan or the Rajasthan Electricity Board with any other Electricity Board or authority in charge of distribution of power before the appointed day in relation to the supply of power generated at the power houses specified in sub- section (1);