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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(4) in The U.P. Electricity Reforms Act, 1999

(4)A licensee may, unless expressly prohibited by the licence, enter into arrangements for the purchase of electricity' from, -
(a)the holder of a supply licence which permits the holder of such licence to supply electricity to other licensees for distribution by them; or
(b)any other person or generating company with the consent of the Commission.