Section 18(2)(c) in The Orissa Electricity Reform Act, 1995

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

State of Odisha - Subsection

Section 18(2)(c) in The Orissa Electricity Reform Act, 1995

(c)where the licencee 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

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 18(2)(c) in The Orissa Electricity Reform Act, 1995