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

State of Odisha - Subsection

Section 20(1)(b) in The Orissa Electricity Reform Act, 1995

(b)the Commission shall invite applications for acquiring the undertaking of the licensee whose licence has been revoked and determine the terms and conditions of the sale of the undertaking;