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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Uttar Pradesh - Subsection

Section 127(2) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(2)Every licensee or a generating company shall furnish separate details, as may be specified in respect of generation, transmission and distribution for determination of tariff to the Commission on demand.