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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Himachal Pradesh - Subsection

Section 48(1)(c) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(c)the State Electricity Board performing bundled functions of transmission, distribution and trading in electricity and its successor companies or such other persons as the Commission may from time to time by order notify, subject to such terms and conditions as the Commission may direct.