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State of Uttar Pradesh - Section

Section 55 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

55. Public Hearing of the matter.

- The Commission may determine the stages, manner, the place and the time of hearing of the matter as the Commission considers appropriate, consistent with such specific timing requirements as are set forth in the applicable legal framework or otherwise to fulfil the need for timely completion of the matters taking into account the relief prayed for.