Section 26(3)(c) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(3)(c) in The U.P. Electricity Reforms Act, 1999

(c)specifying the period not being less than thirty days from the date of the notice within which the licensee may make representation or objections to the proposed order.

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State of Uttar Pradesh - Subsection

Section 26(3)(c) in The U.P. Electricity Reforms Act, 1999