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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(5)(a) in The Orissa Electricity Reform Act, 1995

(a)serve on the licensee to whom the proposed final order relates such notice as appears to the Commission to be requisite, of its proposal to modify the proposed final order, together with details of such modifications.