Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act] State of Himachal Pradesh - Subsection Section 52(3)(a) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005 (a)The Commission may appoint consultants or experts to advise the Commission on the codes formulated by the licensees and generating companies.