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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(9) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(9)The Transmission or the Distribution Licensee shall publish for the information of the public, the contents of the application in an abridged form in such manner as the Commission may direct and shall provide copies of the application and documents filed with the Commission at a price not exceeding normal photocopying charges.