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The Bombay Catholic Co-Operative ... vs V.B. Mathankar & Others on 21 October, 1999

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[Section 4(1)] [Section 4] [Complete Act]
Central Government Act
Section 4(1)(d) in The Indian Electricity Act, 1910
(d) 3[ where in the opinion of the State Government the financial position of the licensee is such that he is unable], fully and efficiently to discharge the duties and obligations imposed on him by his license;