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

State of Madhya Pradesh - Subsection

Section 19(1)(a) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(a)the Commission shall serve a notice of revocation upon the licensee and shall fix a date on which the revocation shall take effect on and with effect from that date, or on and with effect from the date, if earlier on which the undertaking of the licensee is sold to a purchaser in pursuance of any of the provisions of this Act, all the rights, duties, obligations and liabilities of the licensee under this Act shall absolutely cease and stand determined except for any obligation or liabilities that had accrued to that date;