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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(5) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(5)Where a notice is served by a party to the proceedings either in person or through registered post, an affidavit of service shall be filed by the party with the Commission giving details of the date and manner of service of notices and processes.