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

State of Andhra Pradesh - Subsection

Section 4(3) in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003

(3)The licensee shall act in accordance with the recommendation made in the final report under sub-clause (7) and the licensee shall communicate its decision to the member concerned within a period of two months of the receipt of such report.