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

State of Telangana - Subsection

Section 20(1)(c) in Telangana Electricity Reform Act, 1998

(c)the Commission may, by notice in writing, require the licensee to sell, and thereupon the licensee shall sell the undertaking to the person whose application has been accepted by the Commission. Such person is referred to in this section as the "purchaser"; and