Section 58A in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
58A. [ Review of Commission's Order. [Inserted by Notification No. Secy/RERC/ Reg. 64, dated 23.3.2007 (w.e.f. 11.11.2005).]
- Any review of the order passed by the Commission will be required to be filed within a period of 30 days from the date of such order. The Commission may however condone the delay beyond a period of 30 days, on merits.] [Substituted by Notification No. Secy /RERC/Reg-101, dated 28.10.2013-Rajasthan Gazette Extraordinary, Part 7, dated 11.1.2013 (w.e.f. 11.11.2005).]
