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State of Uttar Pradesh - Section

Section 23 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

23. Proceedings before the Commission.

- The Commission may from time to time hold such proceedings, as it may consider appropriate in the discharge of its functions under the applicable legal framework. The Commission may appoint an officer or any other person whom the Commission considers appropriate to represent the matter as Commission's representative in the proceedings.