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

State of Himachal Pradesh - Subsection

Section 17(5) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(5)Where the respondent states additional facts, the Commission may allow the petitioner to file a rejoinder to the reply filled by the respondent. The procedure mentioned above for filing of the reply shall apply mutatis mutandis to the filing of the rejoinder.