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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(4) in The U.P. Electricity Reforms Act, 1999

(4)The State Government shall act in accordance with the report referred to in sub-section (1) or sub-section (3), as the case may be, and the final decision of the State Government shall be communicated to the member concerned within a period of 60 days of receipt of such report.