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State of Uttar Pradesh - Section

Section 7 in The U.P. Electricity Regulatory Commission (Fees and Fines) Regulations, 2010

7. Amendment of Schedule.

- The Commission shall be entitled from time to time to add, amend, alter or vary the amounts of fees payable as provided in Schedule to these regulations by an order to be made by the Commission subject to the condition specified under Section 181(3) of the Electricity Act, 2003, as it deems fit.