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[Cites 0, Cited by 0] [Section 47(5)] [Section 47] [Entire Act]

State of Punjab - Subsection

Section 47(5)(b) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(b)The Licensee seeking investment approval shall furnish information, particulars, documents as may be required by the Commission staff, consultants and experts appointed by the Commission for the purpose and allow them access to the records and documents in power, possession or custody of the Licensee.