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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Himachal Pradesh - Subsection

Section 29(3) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)Any person applying for licence to undertake trading in electricity in the State of Himachal Pradesh shall duly fulfill the conditions of technical requirement, capital adequacy requirement and credit worthiness and further shall agree to discharge such duties as may be specified by the Commission under section 52 of the Act.