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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(2) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001

(2)The respondent shall serve a copy of the reply along with the documents duly attested to be true copies on the petitioner or his authorised representative and file proof of such service with the office of the Commission.