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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(4) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(4)Where a notice or process is served by a party to the proceedings either in person or through registered post, an affidavit of service shall be filed by such party with the Commission giving details of the date, manner and proof of service of the notice or the process as the case may be.