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

State of Punjab - Subsection

Section 5(4) in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002

(4)If the utility/licensee believes that the amendments being proposed are minor in nature and will not change significantly either the expected aggregate revenues or the bills of any class of consumer, the utility/licensee may request waiver of any of the requirements of paragraph (5) (3) (b) subject to the approval of the Commission.