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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1)(c) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(c)where the licensee fails, within the period fixed in this behalf by his licence, or any longer period which the Appropriate Commission may have granted therefor-
(i)to show, to the satisfaction of the Appropriate Commission, that he is in a position fully and efficiently to discharge the duties and obligations imposed on him by his licence; or
(ii)to make the deposits or furnish the security, or pay the fees or other charges required by his licence;