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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Uttar Pradesh - Subsection

Section 138(1) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(1)Subsequent to the licensee furnishing the complete information required by the Commission, and upon hearing the licensee and other interested parties, the Commission shall make an order and notify the applicant of its decision on the revenue calculations and tariff proposals.