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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(4)(iii) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(iii)Unless permitted by the Commission, the person filing objections or comments shall not be entitled to participate in the proceedings, However, the Commission shall be at liberty to take into account the objections and comments filed after giving such opportunity to the parties in the proceedings as the Commission considers appropriate to deal with the objections and comments.