Section 52(2)(b) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(2)(b) in The U.P. Electricity Reforms Act, 1999

(b)determination of the functions to be assigned to licensees and other persons involved in the generation, purchase, transmission, distribution or supply of electricity', the manner in which such functions shall be discharged and the procedures to be adopted and enforced in regard to the operation and maintenance of power system and electric supply lines;

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State of Uttar Pradesh - Subsection

Section 52(2)(b) in The U.P. Electricity Reforms Act, 1999