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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Punjab - Subsection

Section 65(1) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(1)Where in any proceedings any of the parties to the proceedings dies or is adjudicated as an insolvent or in the case of a Company under liquidation or winding up, the proceedings shall continue with the succession-in-interest, the executor, administrator, receiver, liquidator or other legal representative of the party concerned.