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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Himachal Pradesh - Subsection

Section 51(1) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(1)Unless otherwise specified by the Commission, the every licensee shall obtain prior approval of the Commission for making investment in the licensed business if such investment is above the limits laid down by the Commission in the licence conditions.