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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Electricity Regulatory Commission (Electricity Supply Code) Regulation 2004

10. Interpretation.

- This Regulation shall be read and cons!rued in all respects as being subject to the provisions of the Electricity Act, 2003 and Andhra Pradesh Electricity Reform Act 1998, the provisions of any other law relating to supply of electricity for the time being in force and nothing herein above contained in this Regulation shall abridge or prejudice the rights of the Licensee and the consumer under any Central or State Act or rules made thereunder.