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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(3) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)
(a)The Commission may appoint consultants or experts to advise the Commission on the codes formulated by the licensees and generating companies.
(b)The cost of consultancies and reports as per this sub-regulations shall be borne by the appropriate licensee.