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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(2) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(2)One set of such maps shall be retained as the deposited maps by the said officer and the other two sets shall be given to the licensee after due attestation by the Commission.