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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(4)(ii) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(ii)The applicant shall state in detail, the reasons for which the exemption is considered necessary together with supporting documents including his capability in running the business and eligibility for the exemption sought.