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[Cites 0, Cited by 0] [Section 34(5)] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(5)(a) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001

(a)the Commission shall, if either the applicant or the objector so desires, cause a local inquiry to be held of which the notice in writing shall be given to both the applicant and objector.