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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(3)(b) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(b)three copies, each signed by the applicant, of maps of the proposed area of transmission or supply and, in the case of supply, of the streets or roads in which the supply of energy is to be made, which shall be so marked or colored as to define any portion of such area and streets or roads which are under the administrative control of any local authority and shall be on a scale as the Commission may from time to time specify;