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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(2) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(2)The Commission shall give the notice of inquiry or hearing to the applicant, the persons who have filed objections, the Central Government, the Punjab Government and such other authority, person or body as the Commission considers appropriate.