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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(1)(a) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(a)the Commission may specially authorize any officer, not below the rank of a Gazetted Officer, on behalf of the Commission, to enter any building or place where the Commission has reason to believe that any document relating to the subject matter of the inquiry or adjudication under the Act, may be found and may seize any such document or take extracts or copies therefrom subject to the provisions of section 100 of the Code of Criminal Procedure, 1973 (2 of 1974), in so far it may be applicable;