Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(4)(b) in The Orissa Electricity Reform Act, 1995

(b)each provisional licence granted under this Section shall cease to be valid and effective on the date on which the decision of the Commission on the application is communicated.