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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Uttar Pradesh - Subsection

Section 145(e) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(e)If any such report or information obtained as specified in the applicable legal framework or in these regulations appears to the Commission to be insufficient or inadequate, the Commission or the Secretary or an officer authorized for the purpose may give directions for further inquiry report and furnishing of information.