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State of Punjab - Section

Section 17 in Punjab State Electricity Regulatory Commission Procedure for filing Appeal before the Appellate Authority Regulations, 2005

17. Grounds Of Appeal

(State the grounds of the case on which the appeal is filed and the reason(s) why the final order is unsustainable)PrayerIt is, therefore, prayed that ________________________________________________________________________________AppellantVerificationI, _____________ (Name of the Appellant (if individual) or the authorized representative of the Appellant) declare that the facts stated in the above Memorandum of Appeal are true to my knowledge or based on information from _____ and believed by me to be true, no part of the same is false and nothing material has been concealed therefrom.Verified _______________ on this ___________ day of ____Place :
(Signature)