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State of Uttar Pradesh - Section

Section 148 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

148.

If the report or information obtained in terms of the above regulations or any part thereof is proposed to be relied upon by the Commission forming its opinion or view in any proceedings, the parties in the proceedings shall be given a reasonable opportunity for filing objections and making submissions on the report or information.