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[Cites 0, Cited by 0] [Section 149(6)] [Section 149] [Entire Act]

State of Uttar Pradesh - Subsection

Section 149(6)(c) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(c)All expenses of; and incidental to, any investigation made under this provision shall be defrayed by the licensee or generating company, as the case may be, and shall have priority over the debts due from the licensee or the generating company and shall be recoverable as an arrear of land revenue.