Section 18(2)(d) in The U.P. Electricity Reforms Act, 1999

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

State of Uttar Pradesh - Subsection

Section 18(2)(d) in The U.P. Electricity Reforms Act, 1999

(d)where in the opinion of the Commission the financial position of the licensee is such that he is unable to fully and efficiently discharge the duties and obligations imposed on him by the licence.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 18(2)(d) in The U.P. Electricity Reforms Act, 1999