Section 18(2)(c) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2)(c) in The U.P. Electricity Reforms Act, 1999

(c)that the licensee has failed within the period specified in the licence or any longer period allowed by the Commission to show that he is in a position to fully and efficiently discharge the duties and obligations imposed on him by the licence or to pay the fees or charges or to make the deposit or furnish the security required by the licence;

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State of Uttar Pradesh - Subsection

Section 18(2)(c) in The U.P. Electricity Reforms Act, 1999