Section 24(4)(c) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(4)(c) in The U.P. Electricity Reforms Act, 1999

(c)The Commission while determining the tariff shall also take into consideration the objections, if any, received, within one month from the date of last publication of the notice referred to in clause (b).

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State of Uttar Pradesh - Subsection

Section 24(4)(c) in The U.P. Electricity Reforms Act, 1999