(6)The Commission shall endeavour to complete and publish each of its orders referred to in sub-section (1) in the manner provided in that sub-section, [within a period not later than 31st day of July, 2008] [ Substituted by Act 9 of 2008, Section 2, for " within two years of the constitution of the Commission" (w.r.e.f. 14.1.2008).] under section 3.
