Section 18(2)(b) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2)(b) in The U.P. Electricity Reforms Act, 1999

(b)that the licensee has committed breach of any of the terms and conditions of the licence, the breach of which is expressly declared by the licence to render it liable to revocation;

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State of Uttar Pradesh - Subsection

Section 18(2)(b) in The U.P. Electricity Reforms Act, 1999