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

State of Andhra Pradesh - Subsection

Section 19(3) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(3)[Copies of] [Added by Regulation No. 8, dated 28.8.2000.] All orders and decisions issued or communicated by the Commission shall be certified by the signature of the Secretary or an Officer empowered in this behalf by the Chairman and bear the official seal of the Commission.