Section 20(1)(b) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1)(b) in The U.P. Electricity Reforms Act, 1999

(b)the Commission shall, simultaneously with the communication of its decision under clause (a), make such interim arrangement in regard to the undertaking of the licensee for the purposes of maintaining and continuing transmission and supply of electricity as it may consider appropriate including the appointment of an administrator or administrators for such undertaking, and such administrator or administrators shall be deemed to be interim licensees;

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State of Uttar Pradesh - Subsection

Section 20(1)(b) in The U.P. Electricity Reforms Act, 1999