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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(4) in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005

(4)The report or the opinion, received from such person, shall form a part of the record of the case and the parties shall be given the copies thereof, The parties shall be entitled to file their version other in support or in opposition to the report or the opinion.