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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(6) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(6)All orders, directions and decisions issued or communicated by the Commission shall be certified by the signature of the Secretary or an officer empowered in this behalf by the Chairperson and bear the official seal of the Commission.