Section 19(1)(c) in The Electricity Act, 2003

[Cites 0, Cited by 1] [Section 19(1)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1)(c) in The Electricity Act, 2003

(c)where the licensee fails, within the period fixed in this behalf by his licence, or any longer period which the Appropriate Commission may have granted therefor –

(i)to show, to the satisfaction of the Appropriate Commission, that he is in a position fully and efficiently to discharge the duties and obligations imposed on him by his licence; or

(ii)to make the deposit or furnish the security, or pay the fees or other charges required by his licence;

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Union of India - Subsection

Section 19(1)(c) in The Electricity Act, 2003