Section 16(3) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(3)[ The Commission may, if it considers appropriate, allow any of the parties or others specified in clauses (1) or (2) above, to adduce such further documentary or other evidence in regard to evidence made available by any of the parties or other persons under the said clauses.] [Added by Regulation No. 8, dated 28.8.2000.]
