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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Telangana - Subsection

Section 32(5)(b) in Telangana Electricity Reform Act, 1998

(b)to advise, the Commission on any matters which the Commission may put before it, including matters relating to the quality, continuity, and extent of service provided by licensees and compliance by licensees with the conditions and requirements of their licences.