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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Punjab - Subsection

Section 47(1) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(1)Unless otherwise specified by the Commission, every licensee shall obtain prior approval of the Commission for making investment in the licensed business if such investment is above the limits laid down by the Commission in the Licence Conditions.