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

State of Telangana - Subsection

Section 23(8) in Telangana Electricity Reform Act, 1998

(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's licence in accordance with section 19 or revoke its licence in accordance with section 18.