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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Uttar Pradesh - Subsection

Section 86(h) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(h)proof of compliance with the additional requirements including technical, capital adequacy and creditworthiness as have been specified by the Commission, in case the application is being made for undertaking electricity trading.