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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(2)(a) in Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2011

(a)anything done or any action taken or purported to have been done or taken under the repealed regulations shall, in so far as it is not inconsistent with the provisions of these regulations, be deemed to have been done or taken under the corresponding provisions of these regulations;