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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(8) in Rajasthan Power Sector Reforms Act, 1999

(8)In the event that a licensee is required to vest any part of its undertaking in another licensee pursuant to sub-section (5), the Commission shall amend the transferorÂ’s licence in accordance with section 22 or revoke its licence in accordance with section 21.