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NCT Delhi - Section

Section 58 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001

58. General power to amend.

The Commission may, at any time and on such terms as to costs or otherwise, as it may think fit, amend any defect or error in any Proceedings before it, and all necessary amendments shall be made for the purpose of determining the real question or issue arising in the Proceedings.