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[Cites 0, Cited by 2] [Section 19(1)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1)(d) in The Electricity Act, 2003

(d)where in the opinion of the Appropriate Commission the financial position of the licensee is such that he is unable fully and efficiently to discharge the duties and obligations imposed on him by his licence.