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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2)(b) in The U.P. Electricity Reforms Act, 1999

(b)The amount of the subsidy to be paid under clause (a) and the method and manner of payment and the time within which such amount is to be paid by the State Government shall be determined by the Commission and the Commission will calculate such amount in accordance with the procedure provided in the regulations.