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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(3)(ii) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(ii)the Commission shall be entitled to issue appropriate directions as it may consider necessary to ensure that the general exemption is properly availed and take appropriate actions against such persons in accordance with the provisions of the Act and these regulations for any breach or non compliance or otherwise for any unauthorised act in availing the general exemption by such person.