Section 3(4)(iv) in The Central Electricity Regulatory Commission (Form of Annual Statement of Accounts and Records) Rules, 2007

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(iv) in The Central Electricity Regulatory Commission (Form of Annual Statement of Accounts and Records) Rules, 2007

(iv)The Central Commission shall, on receipt of the audit report, correct any defect or irregularity pointed out therein and report to the Central Government and the Audit Officer about the action taken by it thereon.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(4)(iv) in The Central Electricity Regulatory Commission (Form of Annual Statement of Accounts and Records) Rules, 2007