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[Cites 0, Cited by 0] [Section 49D(5)] [Section 49D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49D(5)(b) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(b)Where the Bench comprises of the Chairman, he shall be the Presiding Officer of such a Bench and where the Bench consists of two members, the Judicial Member shall be the Presiding Officer.