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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4)(a) in Rajasthan Power Sector Reforms Act, 1999

(a)upon the establishment of the Commission, each of the provisional licenses granted by the State Government shall be placed before the commission and shall be deemed to constitute an application for grant of a licence by the Commission under the provisions of this Act, and