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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2)(a) in Telangana Electricity Reform Act, 1998

(a)to produce before, and allowed to be examined and kept by an officer of the Commission specified in this behalf, such books, accounts; or other documents in the custody or under the control of the person so required as may be specified or described in the requisition, being documents relating to any matter concerning the generation, transmission, distribution and supply or use of electricity, the functioning of any undertaking involved in the above areas and other matters, the examination of which the Commission considers necessary or relevant for the purposes of this Act or the discharge of the functions by the Commission under this Act; and