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 2] [Entire Act] State of Punjab - Subsection Section 2(f) in Punjab State Electricity Regulatory Commission Procedure for filing Appeal before the Appellate Authority Regulations, 2005 (f)"Amount assessed" means the amount as determined in the final order of assessment made under Section 126 of the Act; and
