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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Punjab - Subsection

Section 39(3) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)The accounts shall be made in such form as the Commission may direct from time to time. The accounts shall be signed by the Licensee or the duly authorized agent or manager of the Licensee.