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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(1)(e) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(e)the interests of the consumers are safeguarded and at the same time the consumers pay for the use of electricity in a reasonable manner based on the average cost of supply of energy;