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[Cites 0, Cited by 0] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(4) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001

(4)The Commission shall give the notice of inquiry or hearing to the applicant, the persons who had filed objections, the Central Government, the Government of NCT of Delhi, and such other authority, person or body as the Commission considers appropriate.