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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(4) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(4)[Copies of] [Added by Regulation No. 8, dated 28.8.2000.] All final orders of the Commission shall be communicated to the parties in the proceeding under the signature of the Secretary or an Officer empowered in this behalf by the Chairman or the Secretary.