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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(4) in Punjab State Electricity Regulatory Commission Procedure for filing Appeal before the Appellate Authority Regulations, 2005

(4)No appeal against an order of assessment under Clause (1) shall be entertained unless an amount equal to one-third of the assessed amount is deposited in cash or by way of bank draft with the Licensee and documentary evidence of such deposit has been enclosed alongwith the appeal.