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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(1)(i) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(i)The applicant shall, within fourteen days from the date of the application publish notice of his application by public advertisement, and such advertisement shall publish such particulars as the Commission may specify.