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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(1)(c) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(c)the Commission may, at any time, direct the Secretary or any one or more Officers not below the rank of a gazetted officer or Consultants or any other person as the Commission considers appropriate to study, investigate or furnish information with respect to any matter within the purview of the Commission;