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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(6)(a) in Rajasthan Power Sector Reforms Act, 1999

(a)shall require the licensee to whom it relates (according to the circumstances of the case) to do, or not to do, such things as are specified in the order or are of a description so specified: