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[Cites 0, Cited by 3] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in The Electricity Act, 2003

(3)Where the Appropriate Commission issues any notice under sub-section (1) requiring the licensee to sell the utility, it may, by such notice, require the licensee to deliver the utility, and thereupon the licensee shall deliver on a date specified in the notice, the utility to the designated purchaser on payment of the purchase price thereof.