Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(3)(c) in Andhra Pradesh Electricity Reform Act, 1998

(c)specifying the period (being not less than 5 days from the date of notice) within which the licensee may make representations or objections to the proposed order.