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

Union of India - Subsection

Section 104(3) in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999

(3)In case any person wishes to bring on record the successors-in-interest, etc., the application for the purpose shall be filed within 90 days from the event requiring the successors-in-interest to come on record.