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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(3) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)The Commission may from time to time pass such interim orders in any proceeding, hearing or matter before the Commission, as the Commission may consider to be appropriate. The Commission may from time to time amend, vary or vacate the interim order earlier passed in the matter as the Commission may consider to be appropriate.