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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(3) in The U.P. Electricity Reforms Act, 1999

(3)Before making any alteration or amendment in a licence otherwise than on the application of the licensee, the Commission shall publish the proposed alterations or amendments and consider all the objections received within three months from the date of the last publication of the notice.