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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(a) in The Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010

(a)verify the accuracy of the data collected in consultation with the energy manager, appointed or designated by the designated consumer in terms of the notification number S.O. 318(E), dated the 2nd March, 2007, as per standard practice to assess the validity of the data collected;