Section 21(1)(c) in Rajasthan Power Sector Reforms Act, 1999

[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1)(c) in Rajasthan Power Sector Reforms Act, 1999

(c)where the licensee fails, within the period fixed in this behalf by his licence or any longer period which the Commission may substitute therefor by order, -

(i)to show, to the satisfaction of the Commission, that he is in a position fully and efficiently to discharge the duties and obligations imposed on him by his licence, or

(ii)to make the deposit or furnish the security required by his licence:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 21(1)(c) in Rajasthan Power Sector Reforms Act, 1999