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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(4) in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002

(4)Once the utility/licensee has provided all the requisite information, particulars, and comments required by the Commission and after the Commission has completed all related procedures, the Commission shall notify the utility/licensee of its decision as soon as may be possible in terms of section 29 of the Act.