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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(1) in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005

(1)Wherein any party relating to the proceedings dies or is adjudicated as an insolvent or in the case of a Company, is liquidated/wound up, the proceedings may continue with the successors-in-interest, the executor, administrator, receiver, liquidator or other legal representative of the party concerned.