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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(2) in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005

(2)If the Commission directs evidence of a party to be led by way of oral submission the Commission may, if considered necessary or expedient, grant an opportunity to the other party to cross-examine the person giving evidence.