Section 20(1)(d) in The Orissa Electricity Reform Act, 1995

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1)(d) in The Orissa Electricity Reform Act, 1995

(d)on and with effect from the date of revocation, or, where the undertaking of the licensee is sold to a purchaser earlier in pursuance of any of the provisions of this Act, on and with effect from the date, all the rights, duties, obligations and liabilities of the licensee under this Act shall absolutely cease and determine except for any liabilities that have accrued prior to that date; and

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State of Odisha - Subsection

Section 20(1)(d) in The Orissa Electricity Reform Act, 1995