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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2) in The U.P. Electricity Reforms Act, 1999

(2)An exemption may be granted to a person or to a class of persons for a definite period, and every such exemption shall be published for general information in at least two newspapers having wide circulation in the area concerned.