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State of Andhra Pradesh - Section

Section 2 in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000

2. Definitions.

- Unless the context otherwise requires, words or expressions occurring in these Regulations and not specially defined herein shall bear the same meaning as in the Andhra Pradesh Electricity Reform Act, 1998 (Act 30 of 1998), the Andhra Pradesh Electricity Regulatory Commission Business Rules, 1999, or in the absence thereof, the meaning as commonly understood in the electricity supply industry.