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

State of Andhra Pradesh - Subsection

Section 4(2) in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999

(2)Before the commencement of the licence the State Government and thereafter the Commission may add, alter or substitute any of the conditions contained in this licence with prior consultation with the Licensee during the term of this licence.