Section 24(5)(b) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(5)(b) in The U.P. Electricity Reforms Act, 1999

(b)does not consider the licensee's calculations to be in accordance with the procedure given in the licence or considers that it is otherwise incorrect, specifying the reasons therefor and proposing modifications or alternative calculations.

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State of Uttar Pradesh - Subsection

Section 24(5)(b) in The U.P. Electricity Reforms Act, 1999