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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Himachal Pradesh - Subsection

Section 45(2) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(2)Before suspending a licence under sub-regulation (1), the Commission shall give the licensee not less than one month notice, in writing, stating the grounds on which it is proposed to suspend the licence, and has considered any cause shown by the licensee within the period of that notice, against the proposed suspension.