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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1) in Andhra Pradesh Electricity Regulatory Commission (Security Deposit) Regulation, 2004

(1)After receipt of requisition for supply of electricity from any person pursuant to Section 43 of the Act, the Distribution Licensee shall take necessary steps to provide supply as per the time limits specified in the Regulation under Section 57 of the Act.