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[Cites 0, Cited by 0] [Section 45A(3)] [Section 45A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45A(3)(v) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(v)In case the Licensee carries on any business or services other than those licensed under the Act, the Licensee shall give separate revenue and expense statements together with such details as the Commission may require in respect of such business or services; and