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[Cites 0, Cited by 0] [Section 149(4)] [Section 149] [Entire Act]

State of Uttar Pradesh - Subsection

Section 149(4)(a) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(a)require the licensee or the generating company to take such action in respect of any matter arising out of the report as the Commission may think fit; or