Section 28(3)(b) in Rajasthan Power Sector Reforms Act, 1999

[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

(b)setting out, -

(i)the relevant conditions or requirements which the proposed order is intended to secure compliance.

(ii)the acts or omissions which in its opinion constitute contravention of any condition or requirement.

(iii)other facts which in its opinion, justify the making of the proposed order, and

(iv)the effects of the proposed order:

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