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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1)(ii) in Telangana Electricity Reform Act, 1998

(ii)two members shall have graduate qualification with specialization and adequate experience in any of the disciplines like law, economics, commerce, finance, accountancy or administration: