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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(f) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(f)He shall have the right to collect from the State Government or other offices, companies or firms or any other party as may be directed by the Commission, such information as may be considered useful for the purpose of efficient discharge of the functions of the Commission under the applicable legal framework and place the said information before the Commission.