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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(10) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(10)No service or publication required to be done shall be deemed invalid by reason of any defect in the name or description of person provided that the Commission is satisfied that such service is in other respects sufficient.