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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(3) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)The Commission may, if it considers appropriate, allow any of the parties or others specified in sub-regulations (1) or (2) to adduce such further documentary or other evidence in regard to evidence made available by any of the parties or other persons under the said sub-regulation.