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[Cites 0, Cited by 0] [Section 45A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45A(4) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(4)The licensee shall furnish to the Commission such additional information, particulars and documents as the Commission may require from time to time after such filing of revenue calculations and tariff proposals.