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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(3) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)The accounts shall be made up in such forms as the Commission may direct from time to time. The forms shall be signed by the licensee or the duly authorized agent or manager of the licensee.