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] [Entire Act] State of Andhra Pradesh - Section Section 3 in Andhra Pradesh Electricity Regulatory Commission (Consumer Grievances Redressal Forum, Vidyut Ombudsman and Consumer Assistance) Regulation , 2016 ) Fourth Amendment Regulation, 2023 3. Clause 6.2 of the Principal Regulation shall be replaced by the following clause : " The remuneration of the Independent Member shall be such as may be laid down by the Commission from time to time. "
