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

State of Himachal Pradesh - Subsection

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

(b)The Commission may, at its discretion, initiate a proceeding or consider the application for investment approval as a part of the proceedings for determination of tariff or alongwith any other proceedings as the Commission may consider appropriate.