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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009

(2)The existing licensees shall meet the net worth, current ratio and liquidity ratio criteria specified in these regulations within a period up to 31-3-2010.