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[Cites 0, Cited by 8] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(6) in The Electricity Act, 2003

(6)Where the Appropriate Commission has given notice for revocation of licence under sub-section (5), without prejudice to any penalty which may be imposed or prosecution proceeding which may be initiated under this Act, the licensee may, after prior approval of that Commission, sell his utility to any person who is found eligible by that Commission for grant of licence.