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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(1) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(1)Each person to whom the notice of inquiry or the petition is issued (hereinafter called "the respondent") who intends to oppose or support the petition shall file the reply and the documents relied upon within such period with ten copies and in such number of copies as may be directed by the Commission.