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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(3)(a) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(a)six copies, in print, of the draft licence as proposed by the applicant with the name and address of the applicant and of his agent (if any) printed on the outside of the draft;