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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Uttar Pradesh - Subsection

Section 150(1) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(1)The Commission may on its own or on the application of any of the persons or parties concerned, within 90 days of the making of any decision, direction or order, review such decision, directions or orders and pass such appropriate orders as the Commission thinks fit.