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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2) in The U.P. Electricity Reforms Act, 1999

(2)The Commission shall, at least once in every year, publish for general information, the information received by it under sub-Section (1) in at least two daily newspapers widely circulating in the area of supply of the licensees.