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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Telangana - Subsection

Section 18(2)(b) in Telangana Electricity Reform Act, 1998

(b)where the licensee commits a breach of any of the terms and conditions of his licence the breach of which is expressly declared by such licence to render it liable to revocation.