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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(1) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(1)If on the conclusion of any proceeding under Regulation 60, the Commission is satisfied that a person is liable to fines or charges, it may by order in writing impose such fines or charges in accordance with the provisions of the Act and the Regulations specified for the purpose and may also award compensation.