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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1) in The U.P. Electricity Reforms Act, 1999

(1)It shall be the duty of the licensee of transmission or supply in respect of an area of transmission or supply, as the ease may be, to develop and maintain an efficient, co-ordinated and economical system of electricity transmission or supply.