Section 20(1)(d) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1)(d) in The U.P. Electricity Reforms Act, 1999

(d)the Commission shall consider the applications received under clause (c) for the purposes of granting a licence under Section 15 and shall also determine the terms and conditions for the disposal of the said undertaking, and may and by notice in writing, require the licensee whose licence has been revoked, to sell his undertaking to the person whose application has been accepted by the Commission, hereinafter referred to in this section as the purchaser, for the purchase price put forward in the application; and

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State of Uttar Pradesh - Subsection

Section 20(1)(d) in The U.P. Electricity Reforms Act, 1999