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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Uttar Pradesh - Subsection

Section 149(5) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(5)The Commission may, after giving reasonable notice to the licensee or the generating company, as the case may be, publish the report submitted by the Investigating Authority or such portion thereof as may appear to it to be necessary.