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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1) in The U.P. Electricity Reforms Act, 1999

(1)The Commission shall, in consultation with the State Government, constitute a committee to be known as the Electricity Advisory' Committee which shall advise the Commission on policy matters and on any other matter relating to quality and continuity of service provided by licensees.