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[Cites 0, Cited by 4] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(1) in The Electricity Act, 2003

(1)Every licensee shall, within the period specified by the Appropriate Commission, furnish to the Commission the following information, namely:–
(a)the level of performance achieved under sub-section (1) of the section 57;
(b)the number of cases in which compensation was made under sub-section (2) of section 57 and the aggregate amount of the compensation.