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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2) in The U.P. Electricity Reforms Act, 1999

(2)The Power Corporation shall undertake planning and co-ordination in regard to transmission and shall determine the electricity requirements in the State in consultation with the generating companies, the State Government, contiguous states, the Commission, the Regional Electricity Board, the Central Electricity Regulator Commission and the Central Electricity Authority.