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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(2)The respondent shall serve a copy of the reply along with the documents duly attested to be true copies on the petitioner or his authorised representative and file proof of such service with the office of the Commission at the time of filing the reply.