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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Punjab - Subsection

Section 60(1) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(1)Application by the licensee or Punjab Government or Local Authority concerned for alternation or an amendment to the terms and conditions of the licence granted shall be made in such form as may be directed for the purpose by the Commission. The application shall be supported by an affidavit as provided in Chapter 11 of the regulations.