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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(4)(b) in The U.P. Electricity Reforms Act, 1999

(b)The licensee shall also publish, within three days of submission of his proposal for the tariff for the ensuing year, a notice in at least two daily newspapers, widely circulating in the area of supply, outlining the proposed tariff and calling for objections from the interested persons and the State Government.