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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1) in Punjab State Electricity Regulatory Commission Procedure for filing Appeal before the Appellate Authority Regulations, 2005

(1)Any person aggrieved by a final order made by an assessing officer under Section 126 of the Act, may, within 30 days of the order, file an appeal before the Appellate Authority.