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State of Andhra Pradesh - Section

Section 1 in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003

1. Short Title, Commencement and Interpretation.

(1)These Regulations may be called the Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for redressal of grievances of the consumers) Regulations, 2003.
(2)These Regulations extend to the whole of the State of Andhra Pradesh.
(3)These Regulations shall be applicable to the licensees in the territory of Andhra Pradesh in their respective licensed areas.
(4)These shall come into force on the date of their final publication in the Gazette.
(5)The Andhra Pradesh General Clauses Act, 1891 shall apply to the interpretation of these Regulations.