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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(2)(f) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(f)he shall have the right to collect from the State Government, the Central Government and their agencies, the State Electricity Boards or other offices, companies and firms or any other person as may be directed by the Commission, such information as may be considered useful for the purpose of efficient discharge of the functions of the Commission under the Act: