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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(6)(d) in Rajasthan Power Sector Reforms Act, 1999

(d)impose on the licensee an obligation to enter into such written agreements with or execute such other instruments in favour of, any other subsequent licensee as may be specified in the scheme;