Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
[Section 5(1)] [Section 5] [Complete Act]
Central Government Act
Section 5(1)(f) in The Indian Electricity Act, 1910
(f) if no sale of the undertaking is effected under any of the foregoing clauses and if any other person is willing to purchase the undertaking, the State Government may by notice in writing require the licensee to sell, and thereupon the licensee shall sell the undertaking to such other person.