Section 15(2)(d) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2)(d) in The U.P. Electricity Reforms Act, 1999

(d)no application for a licence shall be made by a local authority except in pursuance of a resolution passed in a meeting of such authority held after a notice, specifying the purpose of the meeting, has been given in the manner in which the notices for the meetings of such local authority are usually given.

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State of Uttar Pradesh - Subsection

Section 15(2)(d) in The U.P. Electricity Reforms Act, 1999