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[Cites 0, Cited by 0] [Section 47(5)] [Section 47] [Entire Act]

State of Punjab - Subsection

Section 47(5)(a) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(a)The Commission shall be entitled to appoint consultants, experts and others as the Commission may consider appropriate and authorise the Commission's staff, consultants and experts to hold discussions and deliberations with the Licensee before the Commission considers the application of the Licensee for investment approval.