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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2)(c) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(c)where the licensee fails within the period specified in the licence or any longer period that the Commission may allow by order-
(i)to show, to the satisfaction of the Commission, that it is in a position to fully and efficiently discharge the duties and obligations imposed by the licence; and
(ii)to make the deposit or furnish the security required by the licence; and