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[Cites 0, Cited by 0] [Section 47(4)] [Section 47] [Entire Act]

State of Punjab - Subsection

Section 47(4)(b) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(b)The Commission may, at its discretion, initiate a proceeding or consider the application for investment approval as a part of the proceedings for determination of tariff or along with any other proceeding as the Commission may consider appropriate.