Section 18(2)(c) in The Haryana Electricity Reform Act, 1997

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State of Haryana - Subsection

Section 18(2)(c) in The Haryana Electricity Reform Act, 1997

(c)where the licensee fails within the period specified in his licence or any longer period which the Commission may allow by order -

(i)to show, to the satisfaction of the Commission, that he is in a position to fully and efficiently discharge the duties and obligations imposed on him by his licence; and

(ii)to make the deposit or furnish the security required by his licence; and

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State of Haryana - Subsection

Section 18(2)(c) in The Haryana Electricity Reform Act, 1997