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Electricity Act, 2003 156. Appeal and revision.- The High Court may exercise, so far as may be applicable, all the powers conferred by Chapters XXIX and XXX of the Code of Criminal Procedure, 1973 (2 of 1974), as if the Special Court within the local limits of the jurisdiction of the High Court is District Court, or as the case may be, the Court of Session, trying cases within the local limits of jurisdiction of the High Court.    |
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