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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Punjab - Subsection

Section 51(1) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(1)After inquiry if any and the hearing, the Commission may decide to grant or refuse the licence and if it decides to grant the licence, it may do so by approving the draft licence with such modification changes or additions and subject to such other terms and conditions as the Commission may direct.