Section 23(1)(c) in Rajasthan Power Sector Reforms Act, 1999

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State of Rajasthan - Subsection

Section 23(1)(c) in Rajasthan Power Sector Reforms Act, 1999

(c)the Commission may, by notice in writing, require the licensee to sell, and thereupon the licensee to sell, and thereupon the licensee shall sell the undertaking to the person whose application has been accepted by the Commission and such person is referred to in this section as the "purchaser": and

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State of Rajasthan - Subsection

Section 23(1)(c) in Rajasthan Power Sector Reforms Act, 1999