Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(1) in The U.P. Electricity Reforms Act, 1999 (1)The Commission may appoint a Secretary' to exercise and perform, under the control of the Chairperson, such powers and duties as may be specified by regulations.
