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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(1) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(1)All matters which the Commission is required under the applicable legal framework to undertake and discharge through hearing of the affected parties and such other matters as the Commission may consider appropriate shall be done through such proceedings, in the matter specified under the applicable legal framework and in these regulations.