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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Electricity Regulatory Commission (Licensees' Standards of Performance) Regulation, 2004

9. Power to Amend.

(1)The Commission may at any time, vary, alter, modify, or amend any provisions of the Regulation.
(2)In particular the Commission may review these standards after a period of three years or at any other time, if considered necessary. This Regulation shall however continue to be in force till it is modified based on such review.