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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(1)(b) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(b)in the exercise of powers conferred on it by Section 128 of the Act, the Commission may, on being satisfied that a licensee or a generating company has failed to comply with any of the conditions of the licence or the provisions of the Act or the Rules or any of the Regulations made there-under, at any time, by order in writing, direct any person specified in the order to investigate the affairs of the licensee or generating company and report to the Commission. For this, the Commission may direct the minimum information to be maintained by the licensees and generating companies in their books and also direct the manner in which such information shall be maintained and the checks and verifications to be adopted;