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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(3) in Telangana Electricity Reform Act, 1998

(3)The Commission shall, at least once in every year, arrange for the publication, in such form and in such manner as it considers appropriate, of such of the information collected by or furnished to it under this section as may appear to the Commission to be so required.