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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(4) in The Orissa Electricity Reform Act, 1995

(4)No licence shall be revoked under Sub-section (2) or (3) unless the Commission has given to the iicensee not less than three months, notice in writing stating the grounds on which it is proposed to revoke the licence and has considered revocation.