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[Cites 0, Cited by 0] [Section 49D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49D(7) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(7)The Special Court may, by notification, make regulations not in consistent with the provisions of this Act relating to the procedure to be followed for the conduct of the cases and for regulating the manner of taking decisions.