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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(8) in The Orissa Electricity Reform Act, 1995

(8)In the event that a licensee is required to vest any part of its undertaking in another licensee pursuant to Sub-section (5) the Commission shall amend the transferee licensee's license in accordance with Section 19 or revoke its license in accordance with Section 18.