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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(5) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(5)The Commission may direct the parties to file written note of arguments or submissions in any proceeding before the Commission as the Commission considers to be appropriate.