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State of Uttar Pradesh - Section

Section 104 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

104.

When the Commission has approved a draft licence cither in its original form or in a modified form, Secretary' or any other officer specified by the Commission, shall inform the applicant of such approval and of the form in which it is proposed to grant the licence and the conditions to be satisfied by the applicant including the fees to be paid for the grant of the licence.