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[Cites 0, Cited by 2] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(a) in The Electricity Act, 2003

(a)the Appropriate Commission shall invite applications for acquiring the utility of the licensee whose licence has been revoked and determine which of such applications should be accepted, primarily on the basis of the highest and best price offered for the utility;