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State of Andhra Pradesh - Section

Section 1 in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000

1. Short title, commencement, and interpretation.

(1)These Regulations may be called the Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000.
(2)They shall be applicable to all Distribution and Retail Supply Licensees (hereinafter in the Regulation to be referred as Licensee).
(3)They shall come into force on the date of their publication in the A.P. Gazette.
(4)They extend to the State of Andhra Pradesh.
(5)The Andhra Pradesh General Clauses Act, 1891 shall apply to the interpretation of these Regulations.