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

State of Rajasthan - Subsection

Section 18(2)(a) in Rajasthan Power Sector Reforms Act, 1999

(a)any person applying for a licence under this Part shall publish a notice of his application in the prescribed manner and with the prescribed particulars, and the licence shall not be granted, -
(i)until all objections received by the Commission with reference thereto have been considered by it: