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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Uttar Pradesh - Subsection

Section 56(2) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(2)If the Commission directs evidence of a party to be led by way of affidavit, the Commission may, as and when the Commission considers it to be necessary, grant an opportunity to the other party to cross-examine the deponent on the affidavit filed.