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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(4)(i) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(i)Every person who intends to file objection or comments in regard to a matter pending before the Commission, pursuant to the advertisement and publication issued for the purpose (other than the persons to whom notices, processes, etc., have been issued calling for reply) shall deliver to an Officer designated by the Commission for the purpose the statement of the objection or comments with copies of the documents and evidence in support thereof within the time fixed for the purpose.