Legal Document View

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
[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(7)(ii) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006

(ii)A composite UI bill for the State as a whole shall be issued by the ERLDC, the segregation of which shall be done at the state level by the SLDC for the UI charges payable by the open access customers.