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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(1)(c) in Telangana Electricity Reform Act, 1998

(c)specifying the period (being not less than 60 days from the date of publication of the notice) within which representations or objections to the proposed order may be made; and shall consider any representations or objections that are duly made and not withdrawn. The Commission shall publish notice of such representations or objections and specify a period (being not less than 30 days from the date of publication of the notice) within which further representations or objections may be made.