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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(3) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)The application for amendment to the terms and conditions of the licence which is made by the Licensee shall be in such form as may be directed for the purpose by the Commission.