Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(6)(c) in Telangana Electricity Reform Act, 1998

(c)may be revoked, modified or rescinded at any time by the Commission but in any event shall cease to have effect at the end of such period as is stated in the order unless the Commission is at that time following the procedure set out in section 29 to declare the interim order to be a final order.