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

State of Odisha - Subsection

Section 20(1)(c) in The Orissa Electricity Reform Act, 1995

(c)the Commission may by notice in writing require the licensee to sell, and thereupon the licensee shall sell the undertaking to the person whose application has been accepted by the Commission hereinafter referred to in this Section as the "Purchaser";