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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(6) in The U.P. Electricity Reforms Act, 1999

(6)The Commission may, at any time, call for and examine any information, details, books, accounts or other document from any person including a generating company or a licensee and shall make it available to the Central Electricity Authority, the Central Government or the State Government, if so required by them under any law for the time being in force.