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[Cites 0, Cited by 0] [Section 51(4)] [Section 51] [Entire Act]

State of Himachal Pradesh - Subsection

Section 51(4)(a) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(a)The Commission may at its discretion hold such inquires and consultations as the Commission may consider appropriate while dealing with the application for approval of the investment to be made by the licensee.