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

(c)the Commission shall, by advertising in at least two widely circulated newspapers, invite applications from such persons as are intending to purchase the undertaking of the licensee whose licence has been revoked and are also willing to obtain a licence under Section 15;

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State of Uttar Pradesh - Subsection

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