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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38(1) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(1)After inquiry, if any, and the hearing, the Commission may decide to grant or refuse the licence and if it decides to grant the licence it may do so on such terms and conditions and with such modifications to the general or specific conditions as the Commission may decide.