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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(6)(c) in The Orissa Electricity Reform Act, 1995

(c)impose on the licensee an obligation to enter into such written agreements with, or execute such other instruments in favour of, any other subsequent licensee as may be specified in the scheme; and