Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Uttar Pradesh - Subsection

Section 121(c) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(c)The Commission shall, within one year of appointment of the Administrator under sub-section (a) either revoke the licence or revoke suspension of the licence and restore the utility to the distribution licensee whose licence had been suspended, as the case may be.