Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(4) in The Orissa Electricity Reform Act, 1995

(4)The Commission shall not modify the proposed final order as a result of any representations or objections received following publication of the notice referred to in Sub-section (1), except.
(a)with the consent to the modification of the licensee to whom the proposed final order relates; or
(b)after complying with the requirements of Sub-section (5).