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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(4) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(4)While issuing the notice, the Commission may, in suo moto proceedings and in other appropriate cases, designate an officer of the Commission or any other person whom the Commission considers appropriate, to present the matter in the capacity of a petitioner in the case.