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[Cites 0, Cited by 10] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The Electricity Act, 2003

(4)The Central Transmission Utility or the State Transmission Utility, as the case may be, shall, within thirty days after the receipt of the copy of the application referred to in sub-section (3), send its recommendations, if any, to the Appropriate Commission:Provided that such recommendations shall not be binding on the Commission.