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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Himachal Pradesh - Subsection

Section 36(2) in Himachal Pradesh 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 this behalf and within the time allowed by the Commission for filing objection.