Section 15(2)(b) in The U.P. Electricity Reforms Act, 1999

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State of Uttar Pradesh - Subsection

Section 15(2)(b) in The U.P. Electricity Reforms Act, 1999

(b)the Commission shall not grant a licence until -

(i)the objections, if any, received within three months from the date of last publication of the notice referred to in clause (a) have been considered by the Commission;

(ii)in the case of an application for licence to transmit or supply of electricity in an area which includes the whole or any part of any cantonment, aerodrome, fortress, arsenal, or camp or of any building or place in the occupation of the Central Government, for defence purposes, it has been ascertained that there is no objection to the grant of licence on the part of the Central Government;

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State of Uttar Pradesh - Subsection

Section 15(2)(b) in The U.P. Electricity Reforms Act, 1999