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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(1) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(1)The petitions filed shall be verified by an affidavit and every such affidavit shall be in the Form CB-6 (Annexure-IV):Provided that the Commission may, at its discretion, waive the requirement of affidavit in any particular case.