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[Cites 0, Cited by 1] [Section 14(1)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(1)(b) in The Delhi Electricity Reform Act, 2000

(b)when the Licensee makes an application for revocation of the license and the Commission is satisfied that public interest so requires, the Commission may revoke his license, on such terms and conditions as it thinks fit: