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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(2)In case a Transmission or Distribution Licensee does not submit the Annual Revenue Requirement and Tariff Application within the time limit allowed by the Commission, the Commission may consider taking up the matter suo moto.