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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999

(2)Every affidavit shall be drawn up by the first person and shall state the full name, age, occupation and address of the deponent and the capacity in which he is signing and shall be signed and sworn before a person lawfully authorised to take and receive affidavits.