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

State of Andhra Pradesh - Subsection

Section 45A(8) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(8)Upon hearing the licensee and such other parties as the Commission considers appropriate and upon making such other inquiry, the Commission shall make an order and notify the licensee of its decision on the revenue calculations and tariff proposals, as provided in sub-section (5) of section 26 of the Act.