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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(3) in Andhra Pradesh Electricity Reform Act, 1998

(3)Before making any alterations or amendments in a licence otherwise than on the application of the licensee, the Commission shall publish the proposed alterations, or amendments and consider all objections received by it with reference to the proposed alterations or amendments within three months from the date of the first publication of the notice.