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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(3) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(3)The Commission may direct that notice of the application be served on the Central Government, the Punjab Government, the local authority or any other authority or person or body as the Commission may direct and in such other manner, as the Commission may consider appropriate.