Section 26(3)(b) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

(b)setting out, -

(i)conditions or requirements, with which the proposed order is intended to secure compliance;

(ii)the acts or omissions which, in its opinion, constitute contravention of any of the terms and conditions of the licence; and

(iii)any other facts which, in its opinion, justify the making of the order; and

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