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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(3) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)The tariffs determined by the Commission published under clause (1) above shall be the notified tariffs applicable in the concerned area. In case of any increase in tariff, the same shall take effect preferably with prospective effect and, after such number of days as the Commission may direct which shall not be less than seven days from the date of first publication of the tariffs.