Section 18(2)(c) in Andhra Pradesh Electricity Reform Act, 1998

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

State of Andhra Pradesh - Subsection

Section 18(2)(c) in Andhra Pradesh Electricity Reform Act, 1998

(c)where the licensee fails within the period specified in his licence or any longer period which the Commission may allow by order,

(i)to show, to the satisfaction of the Commission, that he is in a position to fully and efficiently discharge the duties and obligations imposed on him by his licence; and

(ii)to make the deposit or furnish the security required by his licence; and

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State of Andhra Pradesh - Subsection

Section 18(2)(c) in Andhra Pradesh Electricity Reform Act, 1998