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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1) in The U.P. Electricity Reforms Act, 1999

(1)The Commission may on an application made in such form and on payment of such fee, as may be provided by regulations, grant a licence authorising any person for transmission or supply of electricity, or both, in an area of transmission or supply, or both, as the case may be.