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State of Uttar Pradesh - Section

Section 44 in The U.P. Electricity Reforms Act, 1999

44. Annual Report of the Commission.

(1)The Commission shall prepare, in such form and at such time, for each financial year, as may be prescribed, its annual report, giving a full account of its activities during the previous financial year and copies thereof shall be forwarded to the State Government.
(2)The State Government shall cause the annual report to be laid, as soon as may be, after it is received, before each House of the State Legislature.