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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(1)(h) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(h)the Commission may direct that such incidental, consequential and supplemental matters which may be considered relevant in connection with the above, be attended to.