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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Uttar Pradesh - Subsection

Section 112(d) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(d)Any agreement relating to any transaction specified in sub-clause (a) or sub-clause (b), unless made with the prior approval of the Commission, shall be void.