Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Rajasthan - Subsection Section 49(4) in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005 (4)The Commission may direct the parties to file in writing, a note of arguments or submission in the matter.
