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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(4) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(4)The report or the opinion received from such person shall form a part of the record of the case and parties shall be given the copies of the report or opinion given by the person designated by the Commission. The parties shall be entitled to file their version either in support or in opposition to the report or the opinion.