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[Cites 0, Cited by 0] [Section 52] [Entire Act]

NCT Delhi - Subsection

Section 52(2) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001

(2)The Commission may, for reasons to be recorded, treat the Proceedings as abated, in case the Commission so directs, and dispense with the need to bring the successors-in-interest, etc. on the record of the case.