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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(4) in The Delhi Electricity Reform Act, 2000

(4)In case the volume of trade moves, at any stage, from lower category to higher category, the Licensee shall increase his net worth within a period of thirty days of such transition and shall pay the differential licensee fee to the Commission and the licensee shall inform the Commission of such transition and subsequent change in the net worth within thirty days.