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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(4) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(4)The Commission may, by special or general order, direct that, in addition to the submission of the annual statements of accounts under sub-regulation (3), the licensee shall submit to the Commission or such other authority as it may designate in this behalf such additional information as it may require for the purpose.