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State of Uttar Pradesh - Section

Section 159 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

159. General power to amend.

- The Commission may, at any time and on such terms as to costs or otherwise, as it may think fit, amend and defect or error in any proceeding before it, and all necessary amendments shall be made for the purpose of determining the real question or issue arising in the proceedings.