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State of Rajasthan - Section

Section 46 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005

46.

Where the respondent states additional facts as may be necessary for the just decision of the case, the Commission may allow the petitioner to file a rejoinder to the reply filed by the respondents. The procedure mentioned above for filling of the reply shall apply mutatis mutandis to the filling of the rejoinder.