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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38(5) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(5)The Commission shall immediately after issue of a licence, forward a copy of the licence to the State Government, the Central Electricity Authority, local authority and to such other persons as the Commission considers necessary.