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[Cites 0, Cited by 0] [Section 43(6)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(6)(iii) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(iii)comply with any directions which the Commission may issue from time to time in regard to the charges which such persons may levy on the consumers taking into account the charges prevailing in the nearby area of supply of electricity supplied by a licensee;]