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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Himachal Pradesh - Subsection

Section 47(5) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(5)Unless otherwise specified in writing by the Commission, the procedure specified in these regulations for grant of licence, in so far it can be applied, shall be followed while dealing with an application for amendment of the licence.