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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(1) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(1)Each person to whom the notice of any petition or proceedings is issued (hereinafter called the Respondent), and who intends to oppose or support the petition shall file the reply and the documents relied upon within the stipulated period and in seven copies or such other number of copies as may be directed by the Commission.