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 63] [Entire Act] State of Himachal Pradesh - Subsection Section 63(3) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005 (3)When it appears to the Commission that there is no sufficient ground for review, the Commission shall reject such review application.
