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[Cites 0, Cited by 16] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Electricity Act, 2003

(2)Where in its opinion the public interest so requires, the Appropriate Commission may, on application, or with the consent of the licensee, revoke his licence as to the whole or any part of his area of distribution or transmission or trading upon such terms and conditions as it thinks fit.