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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(6)(c) in Rajasthan Power Sector Reforms Act, 1999

(c)may be revoked, modified or rescinded at any time by the Commission, but in any event shall cease to have effect at the end of the period specified in the order unless before the expiry of said period the Commission after following the procedure set out in section 29, declares the interim order to be a final order.