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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(4) in Andhra Pradesh Electricity Reform Act, 1998

(4)The State Government shall consult the Commission in relation to any proposed legislation or rules concerning any policy direction and shall duly take into account the recommendation by the Commission on all such matters.PART-V APTRANSCO