Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Punjab - Subsection Section 10(12) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005 (12)The affidavit shall also declare that there is no case pending in any court of law with regard to the subject matter in the petition.
