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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(3) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)The reply shall be signed and verified and supported by affidavit in the same manner as in the case of the petition. The Respondent shall also indicate whether he wishes to participate in the proceedings and be orally heard.