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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(5) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(5)The Commission shall duly take into account the report given by the person and the replies filed by the parties while deciding the matter and if considered necessary, examine the person giving the report :Provided that the Commission shall not be bound by the report given and shall be entitled to take such decision as it may consider to be appropriate.