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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Uttar Pradesh - Subsection

Section 93(1) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(1)Unless exempted by the applicable legal framework/Commission, the applicant shall, within seven (7) days from the date of the application being found complete and ready for being considered for grant of the licence, publish notice of his application by public advertisement, in at least two daily newspapers (one English and one Hindi), and such advertisement shall contain such particulars as have been specified by the Commission in these regulations.