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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(3) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)Every order, decision or communication made, notice issued or certified copy granted by the Commission shall be stamped with the seal of the Commission and shall be authenticated by the Secretary or any other officer of the Commission designated for the purpose and duly authorized by the Chairperson in that behalf.