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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(3)(a) in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000

(a)service of the notice may be effected either by personal delivery of the notice to the Consumer or by dispatching to him the notice by registered post. In the case of individual Consumers, service on the registered Consumer or his spouse or any person occupying premises of the Consumer and in the case of firm, company or corporation service on the Managing Director, Director or Principal Officer of such concern shall be sufficient.