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[Cites 0, Cited by 0] [Section 51(5)] [Section 51] [Entire Act]

State of Himachal Pradesh - Subsection

Section 51(5)(a) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(a)The Commission shall be entitled to appoint consultants, investigators, experts and others as the Commission may consider appropriate and authorize the Commission's staff, consultants, investigators and experts to hold discussions and deliberations with the licensees before the Commission considers the application for investment approval.