Section 22(2)(c) in Karnataka Electricity Reform Act, 1999

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State of Karnataka - Subsection

Section 22(2)(c) in Karnataka Electricity Reform Act, 1999

(c)where the licensee fails within the period specified in his license or any longer period which the Commission may allow by order,-

(i)to show, to the satisfaction of the Commission, that he is in a position to fully and efficiently discharge the duties and obligations imposed on him by his license; and

(ii)to make the deposit or furnish the security required by his license; and

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State of Karnataka - Subsection

Section 22(2)(c) in Karnataka Electricity Reform Act, 1999