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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh Electricity Reform Act, 1998

(2)The Commission shall always act consistent with the objectives and purposes for which the Commission has been established as an independent statutory body Corporate and all acts, decisions and orders of the Commission shall be pursuant to and shall seek to achieve such objectives and purposes.