Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(1)(e) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(e)the Commission may issue or authorize the Secretary or an officer on its behalf to issue directions to any person to produce before it and allow to be examined and kept by an officer of the Commission specified in this behalf the books of accounts as provided in the Act to furnish information to the specified officer;