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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(4) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(4)Where a notice is served by a party to the proceedings either in person or through registered post, an affidavit of service shall be filed by the party the party with the Commission giving details of the date and manner of service of notices and processes.