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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(2)The applicant shall apply for and obtain the no objection certificate required from the Central Government in terms of clause (ii) of sub-section (2) of Section 15 of the Act before the application is placed for hearing by the Commission for grant of the licence.