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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(3) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001

(3)Where the respondent states that additional facts may be necessary for the just decision of the case, the Commission may allow the petitioner to file a rejoinder to the reply filed by the respondents. The procedure mentioned above for filing of the reply shall apply mutatis mutandis to the filing of the rejoinder.