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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Uttar Pradesh - Subsection

Section 101(2) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(2)In case of such local inquiry a memorandum of results of the local inquiry made shall be prepared and shall be signed by the applicant, the officer or person designated for the purpose and such other person as the Commission may direct.