Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(2) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001

(2)When applicable, the applicant shall apply for and obtain the no objection required from the Central Government in terms of Section 20(2)(b)(ii) of the Act before the application can be placed for hearing by the Commission for grant of the licence.