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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Uttar Pradesh - Subsection

Section 64(b) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(b)The Commission may pass at any stage, in any proceeding before it, such interim orders, including interim ex parte orders that it may consider appropriate, to, amongst other things, protect the rights and interest of any of the parties to the proceedings or any other person including consumers or any class or classes of consumers.