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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(3)(c) in Telangana Electricity Reform Act, 1998

(c)specifying the period (being not less than 5 days from the date of notice) within which the licensee may make representations or objections to the proposed order.