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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Punjab - Subsection

Section 63(1)(e) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(e)The Commission may direct such incidental, consequential and supplemental matters be attended to which may be considered relevant in connection with the above.