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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(4) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(4)If any person objects to the grant of licence applied for, the Commission may, if either the applicant or the objector so desires, cause a local inquiry to be held of which the notice in writing shall be given to the applicant and the objector and other concerned parties.