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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(2)Any person who desires to have any amendment made in proposed conditions of licence shall deliver a statement of the amendment to the applicant and to such officer as the Commission may designate in that behalf and within the time allowed by the Commission for filing objections.