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State of Punjab - Section

Section 70 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

70. General power to amend.

- The Commission may, at any time and on such terms as to costs or otherwise as it may think fit, amend any defect or error in any proceeding before it, and all necessary amendments shall be made for the purpose of determining the real question or issue arising in the proceedings.