Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(5) in The U.P. Electricity Regulatory Commission (Fees and Fines) Regulations, 2010 (5)The Commission shall have the right to recover any amount of fee outstanding or under realised, as and when it comes to its notice.
