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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1)(c) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(c)the Commission may by notice in writing require the licensee to sell at the price on terms and conditions determined under clause (b) and thereupon the licensee shall sell the undertaking to the person (hereinafter in this section referred to as "purchaser") and whose application has been accepted by the Commission; and