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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(3) in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005

(3)The Commission may, if considered necessary or expedite, direct that the evidence of any of the parties be recorded by an officer or person designated for the purpose by the Commission.