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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(1)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(a)The Commission shall serve a notice of revocation upon the licensee and shall fix a date on which the revocation shall take effect and on and with effect from that date or on and with effect from an earlier date, on which the undertaking of the licensee is sold to a purchaser in pursuance of clause (c) or is delivered to a designated purchaser in pursuance of subsection (3), all the rights, duties, obligations and liabilities of the licensee under this Act shall cease and determine.