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[Cites 0, Cited by 0] [Section 104] [Entire Act]

Union of India - Subsection

Section 104(2) in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999

(2)The Commission may, for reasons to be recorded, treat the proceedings as abated in case the Commission so directs and dispense with the need to being the successors-in-interest, etc., on the record of the case.