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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(3) in Andhra Pradesh Electricity Reform Act, 1998

(3)The Commission may at any time during the year in respect of which a statement under sub-paragraph (1) has been submitted submit to the State Government a supplementary statement and all the provisions of this section shall apply, to such statement as they apply to the statement under the said sub-section.II Accounts and Audit