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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(4)(v) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(v)The application shall be submitted in 5 (five) copies together with a processing fee of such amount as the Commission may specify from time to time, in the form of a Bank Draft drawn in favour of APERC payable on any scheduled bank at Hyderabad.