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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Himachal Pradesh - Subsection

Section 37(5) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(5)In case of such local inquiry a memorandum of the results of the inquiry made shall be prepared and shall be signed by the applicant, the officer or person designated for the purpose and such other person as the Commission may direct.