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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(1)(h) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(h)the Commission may direct that such incidental, consequential and supplemental matters which may be considered relevant in connection with the above, be attended to;