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State of Uttar Pradesh - Section

Section 38 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

38.

The Chairman or any Member as the Chairman may designate for the purpose shall be entitled to call for the petition presented by the party and give such directions regarding the presentation and acceptance of the petition as he considers appropriate within a period of seven (7) days from the date of receipt of the request from the party.