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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(1) in Telangana Electricity Reform Act, 1998

(1)The Commission may on an application made in such form and on payment of such fee, as may be prescribed, grant a licence authorizing any person to,-
(a)transmit electricity in a specified area of transmission; or
(b)supply electricity in a specified area of supply including bulk supply to licensees or any person.