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State of Uttar Pradesh - Section

Section 150 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

150. Review of the decisions, directions and orders.

(1)The Commission may on its own or on the application of any of the persons or parties concerned, within 90 days of the making of any decision, direction or order, review such decision, directions or orders and pass such appropriate orders as the Commission thinks fit.
(2)An application for such review shall be filed in the same manner as a petition under Chapter 11 of these regulations.