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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Central Electricity Regulatory Commission (Form of Annual Statement of Accounts and Records) Rules, 2007

(3)The annual statement of accounts duly approved by the Central Commission and after certification by the Comptroller and Auditor-General of India or his authorised representative, shall be submitted by the Secretary of the Central Commission to the, Central Government by such date as may be specified by the Central Government.