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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(4) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(4)The report or the opinion received from such person shall form a part of the record of the case and the parties shall be given the copies of the report or opinion given by the person designated by the Commission. The parties shall be entitled to file their version and comments to the report or the opinion.