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[Cites 0, Cited by 11] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(5) in The Electricity Act, 2003

(5)Before granting a licence under section 14, the Appropriate Commission shall–
(a)publish a notice in two such daily newspapers, as that Commission may consider necessary, stating the name and address of the person to whom it proposes to issue the licence;
(b)consider all suggestions or objections and the recommendations, if any, of the Central Transmission Utility or State Transmission Utility, as the case may be.