Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Punjab - Subsection Section 7(9) in Punjab State Electricity Regulatory Commission State Advisory Committee Regulations, 2005 (9)A notice shall be deemed duly issued if it is sent by post or by messenger, within the prescribed time to the registered address of a Member.
