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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(v) in Andhra Pradesh Electricity Regulatory Commission (Compliance Audit) Regulation, 2013

(v)Notwithstanding any other matter contained in this regulation, the Commission may appoint an Officer, as defined in this regulation, as auditor to carry out assigned duties. The Commission, as far as possible, will ensure to appoint an Officer who has not worked in regulated entities in the past.