Section 24(4)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(4)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(a)Where for any reason no sale of the undertaking has been effected under subsection (1), the Commission may, in consultation with the State Government-

(i)by an order published in the Official Gazette, authorise any person or body of persons to take over the management of the undertaking of a licensee for such period not exceeding five years from the date of revocation as may be specified in the order,

(ii)endeavour to sell the undertaking during the aforesaid period.

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State of Gujarat - Subsection

Section 24(4)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003