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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(3) in The U.P. Electricity Reforms Act, 1999

(3)The licensee shall not assign his licence or transfer his undertaking, or any part thereof, by sale, mortgage, lease, exchange or otherwise, without the previous consent in writing of the Commission.