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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Uttar Pradesh - Subsection

Section 145(c) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(c)The Commission may issue or authorize the Secretary or an officer to issue directions to any person to produce before it and allow to be examined and kept by an officer of the Commission specified in this behalf the books, accounts, etc. or to furnish to an officer information, etc. as provided in the applicable legal framework and regulations made by the Commission.