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

State of Telangana - Subsection

Section 20(1)(a) in Telangana Electricity Reform Act, 1998

(a)the Commission shall serve a notice of revocation upon the licensee and shall fix a date on which the revocation shall take effect with effect from that date or with effect from the earlier date on which the undertaking of the licensee is sold to a purchaser in pursuance of any of the provisions of this Act, all the rights, duties, obligations and liabilities of the licensee under this Act shall absolutely cease and determine except for any liabilities that have accrued to that date;