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[Cites 0, Cited by 13] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Electricity Act, 2003

(2)Upon suspension of licence under sub-section (1) the utilities of the distribution licensee shall vest in the Administrator for a period not exceeding one year or up to the date on which such utility is sold in accordance with the provisions contained in section 20, whichever is later.