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[Cites 0, Cited by 8] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Electricity Act, 2003

(3)The Appropriate Commission shall, within one year of appointment of the Administrator under sub-section (1) either revoke the licence in accordance with the provisions contained in section 19 or revoke suspension of the licence and restore the utility to the distribution licensee whose licence had been suspended, as the case may be.