Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 20 in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005 20. Power to amend. - The Commission may, at any time, add, vary, alter modify or amend any of the provisions of these Regulations.
