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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(2)(a) in Andhra Pradesh Electricity Reform Act, 1998

(a)the administration of the affairs of the Commission, including the exercise of its administrative, quasi-judicial and judicial powers including arbitration and procedure for summoning and holding of the meetings of the Commission the times and places at which such meetings shall be held the conduct of the business thereof.