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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2)(b) in Rajasthan Power Sector Reforms Act, 1999

(b)the Commission shall not make any alterations or amendments until all objections received by it with reference to the application within one month from the date of the first publication of the notice have been considered: