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State of Uttar Pradesh - Section

Section 37 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

37.

On receipt of the intimation of the defect from the Petition Officer, the person filing the petition may rectify the defect within the stipulated period or in case the person is grieved by any order of the Petition Officer, may request the matter to be placed before the Secretary of the Commission for appropriate orders.