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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(4) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(4)The Respondent shall, before filing the reply, serve a copy of the reply along with the documents duly attested to be true copies, on the Petitioner or his authorized representative and file proof of such service with the office of the Commission at the time of filing the reply.