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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(6)(d) in Andhra Pradesh Electricity Reform Act, 1998

(d)impose on the licensee an obligation to enter into such written agreements with or execute such other instruments in favour of, any other subsequent licensee as may be specified in the scheme;