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Electricity Act, 2003 31. Constitution of State Load Despatch Centres.- 1. The State Government shall establish a Centre to be known as the State Load Despatch Centre for the purposes of exercising the powers and discharging the functions under this Part. 2. The State Load Despatch Centre shall be operated by a Government company or any authority or corporation established or constituted by or under any State Act, as may be notified by the State Government: Provided that until a Government company or any authority or corporation is notified by the State Government, the State Transmission Utility shall operate the State Load Dispatch Centre: Provided further that no State Load Despatch Centre shall engage in the business of trading in electricity.    |
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