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

State of Himachal Pradesh - Subsection

Section 48(5) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(5)If any difference or dispute arises as to whether the person is entitled to undertake supply of electricity as a licensee under this regulation, the decision thereon of the Commission shall be final.Chapter -V Generating Companies and Captive Generating Stations