Section 26(9)(b) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 26(9)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(9)(b) in The U.P. Electricity Reforms Act, 1999

(b)may be revoked or modified at any time by the Commission after affording an opportunity of being heard to the licensee and all other such persons as arc likely to be affected by such order.

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State of Uttar Pradesh - Subsection

Section 26(9)(b) in The U.P. Electricity Reforms Act, 1999