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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35(2) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(2)The applicant shall apply for and obtain the no objection certificate required from the Central Government in terms of clause (ii) of sub- section (2) of section 15 of the Act before the application is placed for hearing by the Commission for grant of the licence.