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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(5)(b) in Andhra Pradesh Electricity Reform Act, 1998

(b)to advise the Commission on any matters which the Commission may put before it, including matters relating to the quality, continuity and extent of service, provided by licensees and compliance by licensees with the conditions and requirements of their licences.