Section 19(2)(b) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2)(b) in The U.P. Electricity Reforms Act, 1999

(b)the Commission shall not make any alteration or amendment until all the objections received within three months from the date of the last publication of the notice have been considered; and

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State of Uttar Pradesh - Subsection

Section 19(2)(b) in The U.P. Electricity Reforms Act, 1999