Section 26(2)(b) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 1] [Section 26(2)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2)(b) in The U.P. Electricity Reforms Act, 1999

(b)the extent to which any person is likely to sustain loss or damage in consequence of anything which is likely to be done or omitted to be done in contravention of any of the terms and conditions of the licence, before an order can be made; and

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State of Uttar Pradesh - Subsection

Section 26(2)(b) in The U.P. Electricity Reforms Act, 1999