Section 24(1)(e) in Karnataka Electricity Reform Act, 1999

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(1)(e) in Karnataka Electricity Reform Act, 1999

(e)On and with effect from the date of revocation or where the undertaking of the licensee is sold to a purchaser earlier to the date of revocation in pursuance of any of the provisions of the Act , on and with effect from such date of purchase, all the rights, duties, obligation and liabilities of the licensee under this Act shall cease and stand determined except for any liabilities that have accrued prior to that date.

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State of Karnataka - Subsection

Section 24(1)(e) in Karnataka Electricity Reform Act, 1999