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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(iii) in Andhra Pradesh Electricity Regulatory Commission (Compliance Audit) Regulation, 2013

(iii)The selected consultant or auditor would be required to provide a written declaration to the Commission that he has no conflict of interest while performing the tasks and functions neither assigned to him under this regulation nor by its nature, may be in conflict with another assignment of the consultant or auditor.