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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(5) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(5)The Commission shall duly take into account the report or the opinion * given by the person and the reply filed by the parties while deciding the matter and if considered necessary, examine the person giving the report or the opinion:Provided however that the Commission shall not be bound by the report or the opinion given.