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State of Uttar Pradesh - Section

Section 122 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

122. Amendment of the licence granted.

- Application by the licensee for alteration or an amendment to the terms and conditions of the licence granted, shall be made in such form as may be directed for the purpose by the Commission. The application shall be supported by affidavit as provided in Chapter II of the regulations.