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

[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

(b)setting out,

(i)the relevant conditions or requirements which the proposed order is intended to secure compliance;

(ii)the acts or omissions which, in its opinion constitute contravention of that condition or requirement;

(iii)the other facts which in its opinion, justify the making of the proposed order; and

(iv)the effects of the proposed order.

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