Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(6)(a) in Andhra Pradesh Electricity Reform Act, 1998

(a)shall require the licensee to whom it relates (according to the circumstances of the case) to do, or not to do, such things as are specified, in the order or are of a description so specified;